Ajai Lamba, J. - (1.) VIDE 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 under Section 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 identified a wrong person as the executant of the sale deed in question. In the face of such findings, No. ground for interference with order (Annexure P -2) is made out.
(3.) THE petition is, accordingly, dismissed.;