TULA RAM Vs. STATE OF HARYANA

JUDGEMENT

(1.) THIS was a petition filed under Section 482 of the Code of Criminal Procedure (in short, "Cr.P.C.") for quashing of the summoning order dated 02.08.2013 passed by Judicial Magistrate Ist Class, Hodal, vide which the petitioners alongwith two other accused were summoned for commission of offence under Sections 120 -B, 406, 420, 467 and 471 of the Indian Penal Code (in short, "I.P.C."). The order dated 05.12.2014 passed by learned Additional Sessions Judge, Palwal, dismissing the revision petition filed by the petitioners against the summoning order dated 02.08.2013, has also been assailed by way of the present petition.

(2.) THE backdrop of the instant petition is that a complaint was filed by Satpal son of Karan Singh, resident of village Karman, Tehsil Hodal, District Palwal, alleging that the petitioners had altered, forged and prepared false records/documents of village Panchayat with intention to deceive the public and cause wrongful loss to the village Panchayat. They had made alterations in dates and amount mentioned in the bills and had got prepared fake bills showing work done by JCB machine on payment whereas the machine had never been used. They were also adopting illegal practice in leasing out the village pond (Johar) and the agricultural land of the Panchayat.

(3.) THE submissions made by Mr. B.S. Tewatia, learned counsel representing the petitioners have been considered.