BANKEYLAL RAM RATAN PANKOTI Vs. STATE OF UTTARAKHAND

JUDGEMENT

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

(2.) BY means of this writ petition the petitioners have sought quashing of the First Information Report dated 14/3/2008 lodged by respondent no. 3 on the basis of which Crime No. 24/2008 relating to the offences punishable under Sections 420, 504, 506, 120-B I. P. C. is registered with Police Station Raiwala, District Dehradun.

(3.) THE report appears to have been lodged after orders passed by Magistrate under Section 156 (3) of Cr. P. C. Learned counsel for the petitioners argued that the dispute between the parties is purely of civil nature. It is further contended that even if, the allegations made in the First Information Report are taken to be true ingredients of the offences alleged are not made out. Admittedly, the Sale Deed was executed by the petitioner nos. 2 and 3 in favour of the complainant and possession of the land sold was delivered to him.