BAHADUR SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The prayer in the present petition under Sec. 482 Cr.P.C. is for quashing of FIR No.62 dtd. 11/6/2016 (Annexure P-1) under Ss. 465, 466, 467, 468 and 120-B IPC registered at Police Station Sadar, Rupnagar, Punjab and all consequential proceedings arising therefrom.

(2.) The brief facts of the case are that Salwinder Singh (deceased), the father of the complainant-Raj Singh, Smt. Jagiro (deceased), Mohindro (deceased) and Jogindro (still alive) executed a General Power of Attorney (GPA) in favour of Jagtar Singh on 17/9/1996 with regard to the land in question. A copy of the same is attached as Annexure P-2 to the petition.

(3.) Based on the said GPA, Jagtar Singh executed a Special Power of Attorney (SPA) in favour of Rajinder Singh-petitioner No.3 and received a sum of Rs.36,750.00 from Rajinder Singh. A copy of the Special Power of Attorney dtd. 1/10/1996 is attached as Annexure P-3 to the petition.