ROSHAN LAL Vs. JWALA PRASAD

JUDGEMENT

(1.) THE Learned Counsel for the petitioner has stated that petitioner had filed the complaint on 30.05.2006 against respondent stating therein that respondent had cheated him by selling the land on 21.11.1974 inasmuch as the respondent had not disclosed that the land was occupied by tenant.

(2.) The learned Judicial Magistrate declined to issue the process and dismissed the complaint on 23.02.2007. The petitioner filed revision against the order dated 23.02.2007 which has been dismissed by learned Additional Sessions Judge, II, Kangra at Dharamshala on 18.11.2011. The petitioner has assailed the order dated 18.11.2011 in the present petition. Heard. Record perused. According to petitioner, he was cheated by the respondent when respondent sold the land to him vide registered sale deed dated 21.11.1974. The complaint was filed on 30.05.2006. There is no explanation for such a long delay. The two Courts below have rightly appreciated the material on record and dismissed the complaint. There is no error of jurisdiction. No case for interference is made out. The petition is dismissed. The pending application is also disposed of in view of disposal of main petition.