TEGGA SINGH ROTHA SINGH Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) HEARD learned counsel for the petitioners. Admit the petition. Notices on behalf of respondent nos. 1, 2 and 3 are accepted by learned Additional Government Advocate, who prays for and is allowed four weeks time to file counter affidavit. Issue notices to respondent no. 4-Tarshem Singh, who may also file his counter affidavit within a period of four weeks. Also heard on Stay Application.

(2.) BY means of this writ petition the Petitioners have sought quashing of the First Information Report registered as Case Crime No. 65/2008 under Sections 420,467, 468, 471, 323, 504 and 506 I. P. C. with Police Station Laksar, District Haridwar.

(3.) IT is alleged in the First Information Report that the petitioners4 got will of complainant4s father fabricated. On behalf of petitioners4 it is argued that the will was executed way back in the year 2000 and the same is being questioned in 2008. It is contended that dispute between the parties is of civil nature as the mutation proceedings are pending before the Revenue Authorities.