RANVEER Vs. STATE OF U P

JUDGEMENT

(1.) The facts relating to this application under Section 482, Cr. P.C. are that some agricultural land was allegedly purchased by Rakosh Devi wife of applicant-accused Ranveer in the month of February 2004 by a registered sale deed executed by Tukki Singh, father-in-law of informant opposite party No. 2 Smt. Bismillah, proceedings under Section 145, Cr. P.C. with regard to this land are on the way between opposite party No. 2 and the present accused-applicants and Rakosh Devi before Sub-Divisional Magistrate Meerut.

(2.) Subsequently, Smt. Bismillah lodged a first information report at Police Station Kharkhauda district Meerut under Section 364, 307, 504 and 506, I.P.C. against the present applicants alleging that in February 2004, they kidnapped her father-in-law and got a sale-deed of 10 Bigha agricultural land clandestinely executed in the name of Rakosh Devi, on 20.11.2006, the applicants-accused came carrying country made pistols with them and asked her and her son Akram to desist with Pairawi before Sub-Divisional Magistrate which Akram refused. The applicants thereafter fired upon Akram, who had a hair escape and threatened them with dire consequences.

(3.) That is what brings the applicants here under Section 482, Cr. P.C. praying for quashing the proceedings in Crl. Case No. 3411 of 2007, State v. Ranveer and Anr., under Sections 364, 307 and 504, I.P.C. pending before IV Additional Civil Judge, Meerut against them.