ANGREZ SINGH Vs. DALBAGH SINGH

JUDGEMENT

(1.) Through this common order, I propose to dispose of Crl. Misc. 2585-M of 1999 and Crl. Misc. 2411-M of 1999.

(2.) The prosecution case in brief is that Dilbagh Singh and Angrej Singh are brothers. Dilbagh Singh is settled in Salim Tabri, Ludhiana since the year 1990 along with his family. He owned land measuring 17 Kanal 10 marla jointly with his brother Angrej Singh accused in village Bundala tehsil Amritsar. Out of Kila No. 23/15, 5 Ka'nal 6 marla fell to the share of Dilbagh Singh. Angrej Singh was in possession of the entire land. Gurnam Singh, Baldev Singh, Kulwant Singh and Kabal Singh accused are sons of Angrej Singh accused. Ajit Singh accused No. 6 is friend of Angrej Singh accused No. 1. Lakhbir Singh accused is deed writer at Amritsar. Another brother of Dilbagh Singh and Angrej Singh used to look after the land of the share of Dilbagh Singh. Dilbagh Singh used to visit Bundala in rabi and Kharif crop only. In March, 1996, Dilbagh Singh went to village Bundala to sell his land. Out of his total ownership, he sold some part to Jagir Singh and Mohan Singh. When he tried to sell his share in Kila No. 23/15, Khata Kathauni No. 866/2209, Jamabandi 1985-86, he came to know that Angrej Singh and Kulwant Singh accused had already got the land entered in their names and accused No. 6 Ajit Singh and Lakhbir Singh accused No. 7 in conspiracy with each other had got the land transferred in the name of his sons accused No. 2 to 5 vide sale deed dated 17.1.92 fraudulently. He never executed that sale deed in favour of the sons of Angrej Singh. Sale deed is sheer act of forgery and fabrication. As per Dilbagh Singh, accused Angrej Singh, Kulwant Singh and Lakhbir Singh in connivance with each other forged and fabricated the sale deed purporting to have been executed by Dilbagh Singh in favour of Angrej Singh's sons accused No. 2 to 5 and thus usurped land of Dilbagh Singh.

(3.) Through Crl. Misc. No. 2585-M of 1999, Angrej Singh is claiming anticipatory bail in Crl. complaint titled "Dilbagh Singh v. Angrej Singh and Others" under Section 420/465/467/468/471/120-B IPC of P.S. Jandiala.