ARJUN RAO & ANR Vs. STATE & ORS

JUDGEMENT

(1.) Learned counsel for the petitioners informs that the petitioner No.2 has since expired.

(2.) Petitioners seek quashing of FIR No.563/2006 under Sections 420/448/468/471/120B/34 IPC, Police Station Najafgarh.

(3.) The subject FIR was registered on the complaint that the complainant had sold 200 sq. yards of his property out of 400 yards to the petitioner No.1 while retaining the plot of 200 sq. yards and, subsequently, it transpired that the petitioner No.1 had broken the wall dividing the two properties and encroached upon their property. It is also stated that several proceedings were initiated for recovery of the possession.