SEEMA SAHNI & ANR Vs. STATE & ANR

JUDGEMENT

(1.) By way of the present petition filed under Section 482 Cr.P.C. petitioners seek directions thereby quashing of FIR No. 357/2009 registered at PS-Sultan Puri for the offences punishable under cagainst them.

(2.) Ld. Counsel appearing on behalf of the petitioners submits that aforesaid case was registered on the complaint of respondent no. 2 namely Mr. Rajesh Arya against the petitioners and three more accused and their unknown accomplices for their acts of cheating, creating forged documents with common intention to break open the locks of the property, dishonest misappropriation of property, mischief, criminal trespass and conspiracy in the property of the complainant.

(3.) The case of the petitioners is that petitioner no. 2, i.e., Rajnikant Sahni purchased a property bearing shed No.100-B, First Floor, DSIDC, Sultan Puri, Delhi from co-accused namely Prahlad Singh vide registered General Power of Attorney and Agreement to Sell, both dated 17.01.2008 along with the possession of the said property through co-accused namely, Zardar Khan.