CHATAR SINGH ALIAS CHATRU Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The dispute is in regard to identity of the petitioner. It was raised when petitioner No.1 Chatar Singh alias Chatru of Karam Singh son of Kala Singh, resident of Reond Khurd appeared before the Sub-Registrar and presented General Power of Attorney for registration. An enquiry was made in regard to the identity of the petitioner from the residents of the Village. Some of them stated that he is Chatar Singh alias Chatru son of Karam Singh son of Kala Singh while other stated that he is some body else and the real Chatar Singh had died a long before. Admittedly, civil litigation in regard to the property as also the status of the petitioner Chatar Singh alias Chatru son of Karam Singh son of Kala Singh proceedings between the parties. I am, therefore, of the view that the pending which have been initiated against the petitioner on the basis of F.I.R. deserve to be stayed. Accordingly, this petition is allowed to the extent that the criminal proceedings shall stand stayed till such time civil in this regard is decided.