M.L. HANS Vs. A.D. NANGIA

JUDGEMENT

(1.) PETITIONER M.L. Hans is in occupation of ground floor of a house situated at Hissar. He is a tenant. He is alleged to be having strained relations with his landlord. They were locked in some litigation. Petitioner's case is that respondents 2 to 4 in collusion with respondent No. 1 concealed the tenancy of the petitioner and that of another person to cause wrongful loss to him and to his tenancy rights. He contended in his complaint that respondents did not mention the factum of the tenancy of the petitioner in the sale deed of 20.2.1992. The sale deed could be produced as a proof of transfer of immovable property before any Court or public servant in which it has been indicated that possession has been delivered to the purchasers. It will affect the tenancy rights of the petitioners. A false document has been created. As per the petitioner, respondents committed offences punishable under Sections 418/193/34/463 IPC.

(2.) AFTER recording the preliminary evidence, Chief Judicial Magistrate, Hissar on 18.8.1992 held that prima facie case is made out and summoned the respondents as accused for offences punishable under Sections 418/193/463/34 IPC.

(3.) AGGRIEVED by the said order, the present revision petition has been filed.