CHARAT SINGH Vs. BALBIR SINGH

JUDGEMENT

(1.) Through this petition under Sec. 482 Cr.P.C., respondent-accused No.1 has sought quashing of complaint No.192 of 2015 dtd. 28/5/2015, under Ss. 420, 467, 468, 471 and 120-B IPC (P-1), summoning order dtd. 31/3/2018 (P-2) and all consequential proceedings arising out of the same.

(2.) Briefly, respondent No.1 purchased land measuring 1 kanal 10 marlas situated in village Ghumiara, Tehsil and District Jalandhar vide registered sale deed No.109 dtd. 29/12/2004, mutation No.680 qua aforesaid sale deed in favour of respondent No.1 was entered and sanctioned on 8/5/2005.

(3.) Prior to that, on 24/1/2005, petitioner moved an application to the revenue authorities for correction of khasra girdwari in his favour, claiming his possession over the aforesaid land purchased by respondent No.1. Whereupon, revenue authority inspected the spot on 25/5/2005 and changed khasra girdawari entries showing illegal possession of the petitioner vide order dated (Annexure P-5/T).