(1.) Heard.
(2.) The instant petition is for quashing the FIR dated 05.07.2017 bearing No.0464, lodged by respondent No.3 Ashwani Dubey against the petitioners, who are the brothers and mother of respondent No.3/complainant.
(3.) Learned counsel for the petitioners submits that father of respondent No.3 namely Late Goverdhan Prasad Dubey had sold a property for Rs.57,60,000/- to one Star Buildcon and thereafter deposited entire sale consideration in the account of his wife i.e. petitioner No.3 Shaili Dubey in the Bank and being aggrieved by such act, the complainant, who is the son of petitioner No.3 has lodged the FIR that he has been cheated and forgery has been committed since his share of amount has not been paid. He would further submit that allegations of like nature do not make out a criminal case as the entire allegations is about claiming share in the property and no fraud has been committed and the sale has been made by the father and the amount is deposited and if the complainant is aggrieved, he can claim his right in the appropriate civil proceeding and the FIR cannot be used as a arm twisting method in the like nature, therefore, the FIR may be quashed.