PRAMOD KUMAR AGRAWAL Vs. STATE OF M.P.

JUDGEMENT

(1.) Leave granted.

(2.) This appeal is directed against the order dated 16.03.2021 passed by the High Court of Madhya Pradesh in MCRC No. 52294 of 2020 rejecting the request of the parties to quash the FIR in Crime No. 552 of 2017, Police Station, Indarganj, District, Gwalior for offences under Sections 420, 467, 468, and 120-B, Indian Penal Code.

(3.) The main parties to the dispute are close relatives in the manner that the appellant No. 1 and the respondent No. 2 are brothers whereas appellant No. 2 is the son of appellant No. 1. The dispute essentially related to a property left by the grandfather of the appellant No. 1 and the respondent No.2 (complainant) and had arisen in view of the two alleged instruments of bequeath. The dispute led to filing of Civil Suit No. 256-Aof 2017 in the Court of Civil Judge No. 2, Gwalior, Madhya Pradesh by the appellants and of criminal case in the FIR aforesaid by the respondent No.2.