JUDGEMENT
Dinesh Kumar Singh, J. -
(1.) All the above three appeals have been filed against the judgment and order dated 27.9.2017 passed by the Additional District Judge, Court No.5, Muzaffarnagar passed in Misc. Case NO.04 of 2016 (State vs. Jai Bhagwan and three others) which is a reference made to the court below under Section 16 of the U.P. Gangsters and Anti-Social Activities (Prevention) Act, 1986 (herein-after referred to as 'Gangsters Act') whereby the order of the District Magistrate Muzaffarnagar attaching the properties of appellants under Section 14 of the Gangster Act vide order dated 20.3.2015 as well as the order dated 18.11.2016 dismissing the objection moved by the appellants, have been upheld.
(2.) The facts, in brief of this case, are as follows:-
(3.) The District Magistrate, Muzaffarnagar had passed an order under section 14 (1) of the Gangster Act attaching the properties of the appellants on the basis of report of Incharge, P.S. Ram Raj, District Muzaffarnagar dated 17.3.2015 which was submitted through S.S.P., Muzaffarnagar. Details of property are as under:-
S.No Name of seller Name of purchaser Khasra No. Area Date of sale deed Village 1 Surendra Kaur w/o Jagtar Singh r/o Ramraj Luxmi Devi d/o Surajmal(w/o Jaibhagwan Lekhpal) 342, 345 & 34 1.789 hectrs. 11920/ 26.9.06 Rahdawa Gair Ahatmali -do- -do- 344 ½ share ) of 0.894 hects. I.e. 0.447 hectrs. 11920/ 26.9.06 -do- 2 Km.Japji d/o Harjeet Singh, r/o Gram Shahpur Luxmi Devi d/o Surajmal (w/o Jaibhagwan Lekhpal) Khata No. 60 (khatauni 1417 to 1422) ½ share of 4.360 hects. I.e. 2.180 hects. 15237/ 23.12.06 Shahpur 3 Harprit s/o Jagtar Singh, power of attorney holder Km. Ikrooppuri Harprit Luxmi Devi d/o Surajmal (w/o Jaibhagwan Lekhpal) Khata no. 60 (khatauni 1417 to 1422) ½ share of 4.360 hects. I.e. 2.180 hectrs. 4220/ 17.4.07 Shahpur 4 The will was executed in the name of the wife of the accused on 17.3.04 of the property after purchase of the same from Chandrabhan s/o Manshi Lal r/o Buara Khurd.. Luxmi Devi (wife of Jaibhagwan Lekhpal) 145M (Nakal Khatauni 1420-1425) 3/5 share of ¼ of 1.037 hectrs 5984/ 21.8.03 Bibipur 5 The will was executed in the name of the wife of the accused on 17.3.04 of the property after purchase of the same from Chandrabhan s/o Manshi Lal r/o Buara Khurd. Luxmi Devi (wife of Jaibhagwan Lekhpal) 145 (Nakal Khatauni 1420-1425) 3/5 share of 1/4 of 0.049 hectrs 5983 21.8.03 Bibipur 6 The will was executed in the name of the wife of the accused on 17.3.04 of the property after purchase of the same from Chandrabhan s/o Manshi Lal r/o Buara Khurd. Luxmi Devi (wife of Jaibhagwan Lekhpal) 146M (Nakal Khatauni 1420-1425) 3/5 share of ¼ of 1.362 hectrs 5983 21.8.03 Bibipur 7 Kamlesh w/o Surendra r/o Mandirwali Gali, Saifpur, Firozpur Luxmi w/o Jaibhagwan, r/o Buada Khurd, Khatauli - 32.67 sq.mtr 5898 22.6.12 Shahpur 8 Harprit s/o Jagtar r/o Shahpur 1. Rahur Kumar s/o Shiv Kumar Goel, r/o 71, Ankit Vihar. 2. Luxmi w/o Jaibhagwan r/o Buada Khurd, Khatauli - 691.72 sq.mtr 8970/ 22.12.09 Shahpur Pargana
Details of property purchased by the close relatives of Jai Bhagwan, Lekhpal.
S.N. Name of seller Name of purchaser Khasra No. Area Date of sale deed Village 1 Surendra Kaur w/o power of attorney holder Virendrapal s/oRanjeet Gaurav Kumar s/o Tilakram r/o Buada Khurd (Nephew of Jaibhagwan Lekhpal) 146(Khatauni 1417 to 1422) ½ share of 2.560 hect. I.e. 1.280 hect. . 4880/ 30.4.08 Shahpur 2 Omkar s/o Vikram Dhanwanti w/o Vikram Singh Gaurav Kumar s/o Tilakram r/o Buada Khurd (Nephew of Jaibhagwan 34/3, 34/4 1.314 hect. 7799/ 22.6.06 Jaggu Jamalpur 3 Harjeet s/o Maha Singh Gaurav Kumar s/o Tilakram r/o Buada Khurd (Nephew of Jaibhagwan 144(Khatauli 1417 to 1422) 0.6900 hects. 1266/ 4.2.08 Shahpur 4 Harprit s/o Jagtar Singh Gaurav Kumar s/o Tilakram r/o Buada Khurd (Nephew of Jaibhagwan Lekhpal 276, 278 ½ share of 0.675 hectrs 8971/ 22.12.09 Jalalpur Neela 5 Harprit s/o Jagtar Singh Gaurav Kumar s/o Tilakram r/o Buada Khurd (Nephew of Jaibhagwan Lekhpal 135 ½ share of 0.080 hectrs 8972/ 22.12.09 Shahpur 6 Gurpal s/o Ranjeet Gaurav Kumar s/o Tilakram r/o Buada Khurd (Nephew of Jaibhagwan Lekhpal 146 khatauni 1417 to 1422 0.640 hectrs 511/ 21.1.10 Shahpur 7 Smt. Surendra Kaur Gaurav Kumar s/o Tilakram r/o Buada Khurd (Nephew of Jaibhagwan Lekhpal Khatauni no.136 1.180 hectrs 4518/ 19.6.09 Shahpur 8 Harjeet Singh s/o Maha Singh r/o Ramraj Gaurav Kumar s/o Tilakram r/o Buada Khurd (Nephew of Jaibhagwan Lekhpal Khatauni no.275 0.2300 hectr 1265/ 4.2.08 Jalalpur Neela 9 Gurpal s/o Ranjeet, Maha Singh power of attorney Harjeet s/o Maha Singh Satish Kumar s/o Surajbhan r/o Sivaya, Tehsil Sardhana (brother-in-law of Jaibhagwan) 17/1, 18/2, khatauni 1418 to 1423 3.192 hectrs. 511/ 21.1.10 Majahidpur Gair Ahatmali 10 Manjeet Singh s/o Gurdayal Singh Satish Kumar s/o Surajbhan r/o Sivaya, Tehsil Sardhana (brother-in-law of Jaibhagwan) 273 0.230 hects. 28.7.11 Jalalpur Neela 11 Manjeet Singh s/o Gurdayal Singh Satish Kumar s/o Surajbhan r/o Sivaya, Tehsil Sardhana (brother-in-law of Jaibhagwan) 134 147 0.430 hects. 758/ 2190 part of 2.190 hectrs. i.e. 0.758 hects. 6103/ 28.7.11 6103/ 28.7.11 Shahpur Shahpur;
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