BABLU SINGH AND OTHERS Vs. RAMESH KUMAR TYAGI

JUDGEMENT

(1.) Present petition, under section 482 of Cr.P.C., has been filed for quashing of the order dated 11.01.2012 passed by the Chief Judicial Magistrate, Dehradun in criminal case no. 277 of 2012 Rakesh Kumar vs. P.D. Bhatt and others and to set aside the ex-parte order dated 03.02.2012 passed by the Chief Judicial Magistrate, Dehradun.

(2.) Brief facts, of the case, are that respondentcomplainant filed complaint under section 190 (1)(a) of Cr.P.C., with the allegations that dispute between his sisters and one Neeraj Singh s/o Vedpal Singh is pending before the court below in regard to the property situated at Kolhupani measuring Khata no. 149, Khasra no. 377 Rakba 0.023698. On 29.07.2011, third petitioner, namely, H.C.P. Dayawati Raghav called the respondent Rakesh Kumar Tyagi. When respondent reached police station, present petitioners, who are the police personnel, started pressurizing him to enter into compromise with Neeraj Singh and release the possession of the land and also did marpeet with him and hurl abuses.

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