PRAVEEN KUMAR JAIN Vs. STATE AND ORS.

JUDGEMENT

(1.) PRAVEEN Kumar Jain, the Petitioner herein, vide, this petition under Section 482 of the Code of Criminal Procedure (CrPC) is seeking quashing of summoning order dated 17th March, 2008 passed by learned Metropolitan Magistrate in Complaint Case No. 36/01 titled 'Ishwanti Devi and Ors. v. Manoj Kumari and Ors.' qua him, whereby the Petitioner has been summoned to undergo trial for offences under IPC read with Section 120B IPC.

(2.) FACTS relevant for the disposal of this petition are that Respondent No. 2 Ishwanti Devi is the widow of Late Dharampal Singh and Respondents No. 3 and 4 are her sons from the said marriage. Respondent No. 6 Joginder Singh is also the son of Late Dharampal but from his first wife. Petitioner is the person to whom Respondent No. 6 sold the disputed plot of land.

(3.) THE grievance of the complainants (Respondents No. 2 to 4) is that despite of undertaking given before the court, Respondent No. 6 sold the share of the complainants (Respondents No. 2 to 4) to the Petitioner and executed the documents of transfer.