SONIA VERMA Vs. STATE OF HARYANA

JUDGEMENT

(1.) Leave granted.

(2.) The Appellants before us are aggrieved by the order dtd. 19/7/2023 passed in CRM-M-34512-2023 (the 'Impugned Order') whereby the High Court of Punjab and Haryana at Chandigarh refused to quash FIR No. 375/2022 dtd. 31/10/2022 (the 'Subject FIR'), registered against the Appellants for offences under Sec. (s) 506, 420, 34, 120-B and 467 of the Indian Penal Code, 1860 (the 'IPC').

(3.) The uncontested facts are as follows: (i) the Appellants are doctors who are running the Surendra Maternity and Trauma Hospital (the 'Hospital'), located in village Suthani, Tehsil Bawal, Rewari, Haryana; (ii) the Appellants were paying rent to Respondent No. 2's son at the rate of Rs.25,000.00 per month for the Hospital property until August 2022; (iii) the original owner of the land upon which the Hospital stands was Kaptan Singh i.e., husband of Respondent No. 2.