SHRIKISHAN SHARMA Vs. JAYANTI PRASAD SHRIKISHAN SHARMA

JUDGEMENT

(1.) This petition is filed under Section 482 of the Code of Criminal Procedure praying to quash and set aside the First Information Report registered vide IC.R. No.50 of 2009 with Gandhidham Police Station for the offences punishable u/s.406, 420 and 114 of Indian Penal Code.

(2.) The facts in brief are as under; Both petitioner no.2 and respondent no.1 herein are the sons of petitioner no.1. The petitioners are residing on the ground floor whereas respondent no.1 on the first floor of the residential house bearing Plot No.44, Ward No.12B, Gandhidham.

(3.) When the matter was admitted on 13.04.2009, the proceedings of the impugned complaint were stayed, by way of interim relief.