SUDHANSHU Vs. STATE OF PUNJAB

JUDGEMENT

(1.) PRAYER in the present petition under Section 482 Cr.P.C is for issuance of direction to respondents No.1 to 5 to investigate the matter fairly and impartially in view of complaint dated 15.02.2014 (Annexure P -5) and inquiry reports (Annexure P -7 and P -8). Further petitioner seeks direction to respondents No.2 to 6 for protection of his life and liberty from being invaded at the hands of respondents No.7 to 14.

(2.) PETITIONER alleged that his father late Shri Jagdish Kumar was co -owner in possession of agricultural land in different villages. He died on 06.01.1988. Respondent No.10 Raghubir Singh is maternal uncle of the petitioner. Respondent No.7 Banwari Lal is a domestic help with aforesaid Raghubir Singh. Both had attended the funeral of father of the petitioner and had the knowledge about death of his father.

(3.) RESPONDENTS No.7 to 14 in order to grab property of the petitioner hatched a conspiracy. General power of attorney dated 20.06.2006 was prepared allegedly on behalf of father of the petitioner by Mani Ram, a non -existent identity by way of impersonation. The said power of attorney was registered with Sub Registrar on 20.06.2006. On the basis of aforesaid general power of attorney, after hatching conspiracy, land of the father of the petitioner was sold through two sale deeds dated 02.08.2006. Very meager amount was shown as sale consideration whereas as per Collector rate, the rates were in crores. After the death of father, petitioner along with his sisters became owner of the land by way of inheritance. In December 2013, respondent No.7 disclosed regarding factum of forged and fabricated general power of attorney and on coming to know, petitioner made complaint to respondents No.2 to 5 against respondents No.7 to 14 on 15.02.2014.