SANDEEP MEHTA,J. - (1.) The matter comes up for orders on application No.2629/2018 filed by learned counsel Shri R.S. Choudhary under Section 195 read with Section 340 Cr.P.C., 1973 for holding an inquiry with an allegation that vakalatnama with forged signatures of dead persons has been submitted in the application No.3793/2012 filed under Order 1, Rule 10 CPC by learned counsel Shri Manjeet Godara.
(2.) The applicant herein filed a reply to the application under Order 1, Rule 10 CPC annexing therewith, copies of death certificates of Tokh Ram, Jagra Ram, Maga Ram, Khayali Ram and Munshi Ram and alleged that as, a vakalatnama bearing forged signatures has been filed in this Court, the concerned persons should be prosecuted and punished after holding an inquiry.
(3.) While taking cognisance of application, this Court directed the Registrar (Admn.) to hold a preliminary inquiry and submit a report for Court's perusal. The requisite inquiry was conducted and it has been concluded in the report that the application for impleadment was indeed filed on behalf of dead persons and that the same bears forged signatures of Khayali Ram son of Manglu Ram, Moman Ram, Tokh Ram, Jag Ram, Magha Ram, Khyali Ram son of Rati Ram, Munshi Ram, Lalchand, Nihal Singh, Amarchand and Jagdish. The report also reads that the Advocate Shri Manjeet Godara filed an application for withdrawal of the impleadment application mentioning that the legal representatives of the deceased applicants had inadvertently signed the vakalatnama.;