SANJAY S/O VINOD Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Heard.

(2.) By means of this petition, moved under section 482 of Code of Criminal Procedure, 1973, the petitioners have sought quashing of the proceedings of the Criminal Complaint Case No. 1151 of 2011, Smt. Deepa Kaur vs.Suresh Gulati and others relating to offences punishable under section 147, 148, 323, 342, 504 and 506 of I.P.C., Police Station Nanakmatta, District Udham Singh Nagar.

(3.) Learned counsel for the petitioners drew attention of this court to the various annexures filed with the petition and pleaded that the petitioners ascendant Madan Lal was the one who was alloted the disputed land. It is further pleaded that it is the complainant Deepa Kaur, who is attempting to grab the land of the petitioners. It is further stated that the petitioners have lodged their report/complaint against the respondent.