GURDEEP SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THE petitioner-Gurdeep Singh son of late Satnam Singh has approached this Court under Article 226 of the Constitution of India read with section 482 Cr.P.C. for directing the respondents No. 2 and 3 namely the Senior Superintendent of Police, Ludhiana and the Station House Officer, Police Station Division No. 6, Ludhiana respectively to register the case against respondents 4 to 13 under Sections 420, 467, 468, 471, 447, 120-B, 149 and 34 IPC.

(2.) THE case of the petitioner is that the Ludhiana Improvement Trust, Ludhiana issued an allotment letter regarding certain item of property in favour of the petitioner's father-Satnam Singh, Kulwant Singh (4th respondent herein) and Labh Singh (6th respondent herein) and that the 4th respondent- Kulwant Singh by falsely fabricating the records in the office of the Municipal Corporation, Ludhiana as owner of the property, has disposed of the property through a forged and fictitious sale deed in favour of respondents 9 to 13. The petitioner claims that he had sent a representation dated 18.3.1996 to the Government and a registered letter dated 15.11.1996 to the police, but the police have not registered the case against the respondents 4 to 13 and, therefore, has filed this petition. This Court, while ordering notice, ordered that notice may be issued to the Advocate General, Punjab and to the respondents 2 and 3 only.

(3.) I have heard counsel for both the sides. Copy of the representation to the Senior Superintendent of Police has been produced as annexure P-1. The relevant allegations in the complaint are as follows :-