DALBIR BHARDWAJ Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioner has approached this Court seeking quashing of FIR No.10, dated 12.1.2018, registered at Police Station Fattu Dhinga, District Kapurthala, under Sections 419, 420, 465, 467, 468, 471, 120-B IPC.

(2.) The FIR was registered at the instance of Inderjit Singh son of Paramjit Singh, wherein it has been alleged that his great grand-father Sadhu Singh owned land in Village Mand Surkhpur and Village Peerewal who had died leaving behind his widow Jai Kaur, son Davinder Singh and three daughters Gian Kaur, Lubhai and Surinder Kaur. Davinder Singh was grand father of the complainant and had expired in the year 1987 leaving behind his wife Kulwinderjit Kaur and sons Paramjit Singh, Surjit Singh and Amarjit. It is alleged that although Gian Kaur had expired on 20.11.1983 and Lubhai had also expired about 9 years back but Surinder Kaur, another sister of Gian Kaur and Lubhai in connivance with Kulwinderjit Kaur fabricated three sale deeds dated 8.5.2015 pertaining to land measuring 15 kanals situated in village Mand Surkhpur and 10 kanals 19 marlas situated in Village Peerewal and got them executed through Gurmej Kaur w/o Jagdev Singh and Gian Kaur w/o Tara Singh who impersonated as Gian Kaur and Lubhai, daughters of Sadhu Singh although the said Gian Kaur and Lubhai daughters of Sadhu Singh had already expired. It is thus alleged that Kulwinderjit Kaur, Surinder Kaur, Gurmej Kaur, Gian Kaur w/o Tara Singh, Gurmail Singh, Lambardar Avtar Singh and Satish Kumar Deed Writer had all connived and conspired together for the purpose of getting the sale-deeds dated 8.5.2015 executed by way of impersonation so as to cause wrongful loss to complainant whose father Paramjit Singh had expired in 2006 and to cause wrongful gain to themselves. It is further alleged that the complainant had recently come to know that Kulwinderjit Kaur was further wanting to alienate the property in question on the basis of the aforesaid forged sale deeds.

(3.) Before noticing the contentions put forth on behalf of the petitioner seeking quashing of the FIR, it will be a helpful to bear in mind the pedigree table as may be discerned from the FIR which may be noticed as follows: