TEK CHAND Vs. STATE OF PUNJAB

JUDGEMENT

(1.) PETITIONER , Tek Chand son of Munshi Ram has approached this Court under Section 482 Cr. P.C. for quashing the proceedings against him arising from F.I.R. No. 78 dated 18.7.1995 under Sections 420, 193 and 466 IPC of Police Station Mansa City and the consequential proceedings.

(2.) SECOND respondent - Kishore Chand gave an application alleging as follows : His uncle - Munshi Ram expired in 1973, but his son -Tek Chand (Petitioner herein) has secured a wrong Deaths Certificate from Registrar, Births and Death by informing the date of death as 22.5.1986. The ownership of the land has been obtained by Tek Chand by presenting the fake certificate before Patwari. Tek Chand presented this fake certificate before some courts as evidence and has caused loss to the complainant and other party.

(3.) ON the basis of this application, the Senior Superintendent of Police, Mansa observed that prima facie case is made out against the accused under Sections 420, 193 and 466 I.P.C. and, therefore, a case may be registered. Accordingly, the FIR. in question was registered by the police station Mansa City under sections 420, 193 and 466 I.P.C.