KUSUMLATA Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) HEARD . By means of this writ petition, moved under Article 226 of Constitution of India, the petitioners have sought quashing of the First Information Report dated 01.12.2011, registered as Crime No. 180 of 2011, relating to offences punishable under Section 420, 467, 468 and 471 of I.P.C., at Police Station Cantt., District Dehradun.

(2.) LEARNED counsel for the petitioners submitted that there was a civil dispute between the family members of the petitioners. Complainant is daughter -in -law of the petitioner No. 1. It is pointed out that the property dispute between the parties got settled, after the First Appeal No. 80 of 2009, was disposed of by this Court in terms of the compromise between the parties. It is contended that it is abuse of process of law on the part of the respondent No. 3 Punam Chauhan to implicate the petitioners in a criminal case disowning the compromise entered between the parties. Attention of this Court is drawn to Annexure No. 6 to the writ petition, which is a copy of the order dated 25.10.2010, passed by this Court in First Appeal No. 80 of 2009 and the copy of order dated 25.10.2010, passed in First Appeal No. 81 of 2009 which is annexure No. 7 to the writ petition.

(3.) LEARNED counsel for the State prays for and is allowed six weeks' time to file the counter affidavit.