DAVINDER SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) FIR No.40 dated 25.04.2013 was registered at police station Bilga, District Jalandhar on the complaint of respondent No.2 -Ram Kishan Singh. He moved the complaint to IG, Jalandhar for restraining petitioners Davinder Singh and Darshan Kaur from entering his land in an illegal manner and also from abusing and threatening him.

(2.) AS per the complainant he resides in village Nagra, Tehsil Phillaur, District Jalandhar. He purchased some land from the petitioners which is in his possession. The petitioners had been moving application against him in the Police Station and Court and have also taken injunction orders. The Court has decided the matter in favour of the complainantrespondent No.2 holding him owner of the disputed land. Thereafter a written compromise also took place on 19.06.2012 through Panchayat wherein the petitioners clarified that they have no concern with the land sold to complainant. Now again they are raising dispute about the said land and restraining the complainant from entering his land and to cultivate his crop. They also abused and threatened to kill the complainant.

(3.) THE text of the above complaint makes it ample clear that while reporting the matter to the police the only grouse of the complainant was that the petitioners were not allowing him to enter and cultivate his land. Respondent No.2 vide sale deed dated 10.02.2012 purchased 3/4th share of Davinder Singh -petitioner No.1 in the land bearing Khata No.97/119, 93/115 Khasra No.9//16/2/2(4 -0) 24/2(1 -12) 25/1(4 -8) 10 -11(7 - 2) 20(4 -11) 21(8 -0)9//21/2(0 -12) measuring 30 kanal 5 marla, situated at village Nagra, Tehsil Phillaur. It was only the share of land which was sold and not any specific number or portion in the joint land.