PRAKASH SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) SHER Singh was a big landowner. His land was declared surplus. Part of the land which was declared surplus was allotted by the competent authority to Dalip Singh, father of the petitioner who came in possession of the land. Subsequently, heirs of Sher Singh tried to dispossess Dalip Singh in order to restrain him from interfering in their possession. Dalip Singh filed civil suit No. 221 of 1994 in which heirs of Sher Singh have been restrained from dispossessing Dalip Singh illegally and forcibly from the land except in due course of law vide order dated 12th April, 1994 of Sub Judge Ist Class, Gidderbaha.

(2.) THE FIR was lodged on 14th May, 1994 i.e. after one month of passing of the order. The following FIR was registered against the petitioner who is none else but the son of Dalip Singh:-

(3.) IN answer to the petition, no reply has been filed by the respondent. However, learned counsel for the respondent has contended that the FIR cannot be quashed on these grounds.