KULDIP SINGH Vs. GURMAIL SINGH

JUDGEMENT

(1.) PRESENT petition has been filed by Kuldip Singh. He is aggrieved that in the complaint filed by him, the trial Court had only issued summons against Karnail Singh and Bhag Singh.

(2.) AGGRIEVED against the same, petitioner had filed a revision petition. The same was dismissed by the Court of Additional Sessions Judge, Patiala on 26th February, 2007. Petitioner filed Criminal Misc. No. 15853-M of 2007 in this Court and assailed the order of summoning and the order passed by the revisional Court. In the petition so filed, the matter was remanded back to the Court of Additional Sessions Judge, Patiala to decide the revision petition afresh on merits. Revision petition was decided on 8th September, 2008. The revisional Court, along with two accused already summoned, also ordered summoning of accused Karnail Singh son of Kartar Singh and Sawinder Singh son of Uttam Singh.

(3.) THE case of the petitioner, in nutshell, is that he had filed a civil suit for recovery of the amount. He succeeded in the suit. Consequently, the property was ordered to be attached and after the orders of attachment were pronounced, the accused had sold the property, hence offence under Section 420 IPC is made out.