ILAM CHAND Vs. STATE OF U P
LAWS(ALL)-2013-2-140
HIGH COURT OF ALLAHABAD
Decided on February 01,2013

ILAM CHAND Appellant
VERSUS
STATE OF U P Respondents


Referred Judgements :-

M/S. PEPSI FOODS LTD. AND ANOTHER VS. SPECIAL JUDICIAL MAGISTRATE [REFERRED TO]
BAHADUR VS. CHANDRA BHUSHAN [REFERRED TO]
S.W. PALANITKAR AND OTHERS VS. STATE OF BIHAR [REFERRED TO]
MD IBRAHIM VS. STATE OF BIHAR [REFERRED TO]
KHURRAM SIDDIQUI VS. STATE OF UP [REFERRED TO]


JUDGEMENT

- (1.)Both these criminal revisions have been filed against the order dated 27.11.2009 passed by Judicial Magistrate, Court No. 2, Saharanpur in Complaint Case No. 523 of 2006 (Subheram Vs. Naresh and others), under Sections 218, 420, 467, 468, 471 and 120-B I.P.C.
(2.)The complainant had filed an application under Section 156(3) Cr.P.C. against the revisionists alleging that three different suits regarding plot no.1435 area 0.102 hectare situated at Islamnagar under Police Station Rampur, District Saharanpur are pending in different courts and the accused persons have knowledge of interim orders passed therein. The plot no. 1435 was recorded as pits for manure in the year 1410 fasli and prior to it the accused no. 1, who is lekhpal, has no right to change the entries of khasra. The accused persons no. 2 to 15 had filed the copy of khasra in Suit No. 608 of 2000 which has been issued on 27.10.2002 in which the entries regarding pits of manure has been changed to Ram Leela Sthal and Holika Dahan Sthal. This manipulation has been done by accused no. 1 in conspiracy with accused persons no. 2 to 15 by misusing his post. The accused persons no. 2 to 15 intend to take benefit of this entry in pending suits. The complainant met with accused no. 1 on 28.12.2002 then the accused no. 1 with a view to misguide the complainant again made changes regarding the said plot and entered the pits for manure upon area 0.102 hectare and below that the area 0.068 hectare was entered as Ram Leela Sthal and Holika Dahan Sthal, thereby the total area of aforesaid plot has been enhanced from 0.102 hectare to 0.170 hectare. The accused no. 1 in collusion with other accused persons has forged documents and thereby they have committed offence punishable under Sections 218, 420, 467, 468, 471 and 120-B I.P.C.
(3.)After recording the statement of complainant under Section 200 Cr.P.C. and statement of Brajpal S/o Jagdish under 202 Cr.P.C., the impugned order, summoning the accused persons, has been passed.


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