SURESH VINAYAK KULKARNI Vs. INSPECTOR OF POLICE

JUDGEMENT

(1.) Heard.

(2.) Applicants are seeking quashing of the FIR being Crime No.271 of 2021 registered on 30 th July, 2021 for an offence punishable under Ss. 443 and 453 of the IPC in which they are already charge-sheeted.

(3.) The genesis of the offence is, based on the right claimed by the respondent No.2, who claimed that he has a development agreement with father-in-law of Applicant No.1. Applicant Nos.2 and 3 are the daughter and son-in-law of Applicant No.1 and it is the case of the applicants that they have succeeded subject matter of the property in the offence by virtue of the son-in-law of deceased owner, namely Dwarkanath Ramchandra Kotnis.