RAVINDERPAL SINGH Vs. STATE OF PUNJAB AND ANOTHER

JUDGEMENT

(1.) The petitioner has invoked jurisdiction of this Court under Section 482 Cr.P.C. seeking to set aside order dated 11.12.2014 (Annexure P-9) passed by the learned trial Court whereby application to lead secondary evidence in terms of Section 65 of the Evidence Act was allowed. The petitioner is facing trial in a case arising out of FIR No. 258 dated 16.08.2005 under Sections 420, 467, 468 and 471 of Indian Penal Code (IPC), Police Station City Batala. The challan was presented on 01.09.2006.

(2.) On the complaint made to the police, enquiry was conducted. It was found during investigation that Gurbachan Singh @ Bachan Singh, his wife Bachan Kaur in connivance with his nephews Sawinder Singh and Ravinderpal Singh ( petitioner herein) alongwith area patwari Sawinder Singh sold the land to one Jagdish Singh for which mutation was also sanctioned as per record of financial year 2010-11. Jagdish Singh further transferred the land to the complainant. Bachan Singh and his wife Bachan Kaur in connivance with area Patwari sold the same land by preparing forged documents to the petitioner, Harjinder Singh and Charanjit Singh, who are living in United States of America.

(3.) Learned trial court framed charges against the petitioner and co-accused finding prima facie case against them for offences under Sections 420, 467, 468, 471 read with Section 120-B IPC on 11.10.2013.