Ram Murti vs Ritu Gupta And Anr
2024 Latest Caselaw 9967 P&H

Punjab-Haryana High Court

Ram Murti vs Ritu Gupta And Anr on 8 May, 2024

                                      Neutral Citation No:=2024:PHHC:064308




S. No.272                                     2024:PHHC:064308
      IN THE HIGH COURT OF PUNJAB AND HARYANA
                      AT CHANDIGARH
                      ****
                                    CRM-M-28497 of 2015
                                    Date of Decision:08.05.2024
Ram Murti                  .....Petitioner
      Vs.
Ritu Gupta and another     .....Respondents

CORAM:- HON'BLE MR. JUSTICE DEEPAK GUPTA

Present:-   Mr. Suresh Kumar Kaushik, Advocate
            for the petitioner.

            Mr. Pardeep Kumar, Advocate for respondents
            No.1 and 2.
                        ****

DEEPAK GUPTA, J. (Oral)

By way of present petition filed under Section 482 Cr.P.C., petitioner

prays for setting aside the impugned judgment dated 27.05.2013 passed by learned

Judicial Magistrate Ist Class, Dera Bassi (Annexure P.2) and also the order dated

04.06.2015 (Annexure P.3) passed by learned Additional District and Sessions

Judge, Mohali, whereby complaint of the petitioner so as to prosecute the

respondents, was dismissed.

It is revealed that complaint Annexure P.1 was filed by the petitioner

so as to prosecute the respondents- accused under Sections 419, 420, 467, 471 and

120B IPC alleging forging of an exchange deed. The preliminary evidence as

produced by the complainant- petitioner was taken on record. The Court of

learned Judicial Magistrate Ist Class, Dera Bassi did not find any prima-facie case

so as to issue the process against the accused and so, dismissed the complaint by

way of the impugned order dated 27.05.2013.

The finding of the learned trial Magistrate is given in para No.5 of the

impugned order which reads as under:-

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Neutral Citation No:=2024:PHHC:064308

CRM-M-28497 of 2015 -2- 2024:PHHC:064308

"As per the allegations in the complaint, the complainant is alleged to have exchanged the land in which the Pahi in dispute exists with the accused persons. The complainant has failed to produce the said exchange deed. Even though he has alleged that signatures on the exchange deed were procured by way of force, yet, it was incumbent upon him to have produced the said exchange deed.

The productions of the exchange deed would have gone to substantiate the claim of the complainant regarding the actual land exchanged by him. Further, the complainant has failed to examine any witness to prove that indeed his signatures on the exchange deed had been received or obtained by way of fraud. Even the date of exchange deed is not mentioned. Thus, material particulars have been withheld by the complainant. The non-disclosure of such material particulars goes against the complainant." The order passed by learned Judicial Magistrate Ist Class, Dera Bassi

has been endorsed by learned Additional District and Sessions Judge, SAS Nagar,

Mohali in the revision filed by the petitioner.

Learned counsel for the petitioner could not point out that in the

absence of production of alleged exchange deed and in the absence of examining

any of the witnesses, pertaining to that exchange deed, how the ingredients of the

offences under Sections 419, 420, 467 or 471 IPC were made out.

This Court does not find any illegality in the impugned order.

Dismissed.

May 08, 2024                                                ( DEEPAK GUPTA )
renu                                                             JUDGE
           Whether Speaking/reasoned           Yes/No
           Whether Reportable                  Yes/No




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