Ajai Lamba, J.@mdashVide order dated 28.11.2007 (Annexure P-1), passed by Judicial Magistrate Ist Class, Malerkotla, Major Singh, Jagroop Singh and Respondent No. 2-Darshan Singh were charge-sheeted, for commission of offences u/s 465 read with Section 120-B, Section 420 read with Section 120-B, Section 467 read with Section 120-B, and Section 419, Indian Penal Code.
2. Respondent No. 2-Darshan Singh carried a revision, which has been allowed vide order dated 6.9.2010 (Annexure P-2), passed by Sessions Judge, Sangrur, on the premise that Respondent No. 2-Darshan Singh is only a witness of the sale deed and is stated to have identified Ajay Kumar, who is not an accused. It has further been noticed by the revisional court that respondent No. 2-Darshan Singh is not alleged to have identifieda wrong person as the executant of the sale deed in question.
3. In the face of such findings, No. ground for interference with order (Annexure P-2) is made out.
4. The petition is, accordingly, dismissed.
