S.K.JAIN,J - (1.) TEJA Singh, petitioner herein, alongwith his five co-owners, through their special attorney Tara Chand, made the following seven sales of agricultural land :- Sr. No. Name of the Purchaser Area Date of Registry 1. Rajinder Parsad son of Tara Chand 272 sq. yds. 11-12-85 2. RAm Dayal son of Jagat Ram 127 sq. yds. 7 sq. ft. 27-12-85 3. Darshan Kumar son of Sohan Lal and Smt. Krishana wife of Darshan Kumar 127 sq. yds. 7 sq. ft. 4-2-86 4. Smt. Harbhaja Kaur wife of Nirankar Singh Chawla 62 sq. yds. 18-2-86 5. Bibi Gurdarshan daughter of Sewa Singh 111 sq. ft. 10-3-86 6. Smt. Rupinder wife of Gurjit Singh 90 sq. yds. 4 sq. yds. 10-3-86 7. Smt. Raminder Kaur wife of Varinder Singh 150 sq. yds. 11-7-86
(2.) THE State of Punjab, through Shri Satwinder Singh, Junior Engineer, Housing and Urban Development Department, Punjab filed a criminal complaint under section 11(1) read with section 3(1) and section 8(1) of the Punjab Regulation of Colonies Act, 1975 (hereinafter referred to as the Act), on June 29, 1989, in the Court of Chief Judicial Magistrate, Amritsar, who vide his order of July 5, 1989 Annexure P-4 summoned them. The petitioner Teja Singh has brought this petition under Section 482 of the Criminal Procedure Code seeking quashment of the criminal complaint Annexure P-3, summoning order Annexure P-4 also the proceedings arising out of the complaint.
(3.) ON being served the petition was contested on behalf of the State. Reply was filed.;