IRMEET SINGH AND ORS. Vs. STATE AND ORS.

JUDGEMENT

(1.) THIS is a petition under Section 482 of the Code of Criminal Procedure (Cr.P.C. for short) seeking quashing of F.I.R. No. 72 of 2004 under Sections 341/448 IPC registered at P.S. Connaught Place pending in the court of Learned MM, Patiala House Courts, New Delhi and all proceedings arising therefrom.

(2.) STATUS report filed on behalf of State is on record.

(3.) ON 02.08.2003, after renovation of the entire tenanted premises petitioners executed a fresh registered lease deed and inducted a limited company, M/s. Allianz Security Limited as a new tenant in the aforesaid property of which possession was handed over to the said new tenant at a monthly rent of Rs 95,000/ -. However, on 28.01.2004 Shri Ishwar Dayal Kansal after 5 years of handing over possession made a statement before the Hon'ble Company Judge in the above mentioned winding up petition that the landlord has trespassed into the tenanted premises. Thereafter, on 03.02.2004 Shri Ishwar Dayal Kansal gave a written complaint to the learned OL admitting that the premises was taken on rent by M/s. Bharat Stock and Share Brokers Limited, however, registered office of M/s. NRI Financial Services Limited was also situated there. He further stated that all the assets were lying there and both the companies had closed operation on 31.3.1996. However, no details of any assets were given.