SUBHASH CHAND AND OTHERS Vs. STATE OF HARYANA

JUDGEMENT

(1.) Heard.

(2.) Petitioners, Subhash Chand, Usha Yadav, Shail Narang and Smt. Bhagwanti Devi, have filed this petition under Section 482 of the Code of Criminal Procedure for quashing FIR No. 238 dated 21.8.2009 registered under Sections 420, 467, 468, 471 and 120-B of the Indian Penal Code in Police Station Model Town Rewari, and all the subsequent proceedings arising therefrom.

(3.) At the time of arguments it has been submitted by cousnel for the petitioners that the petitioners will be satisfied in case the Investigating Officer takes into consideration the documents to be produced by them in support of their case that they purchased the property in dispute from the real owner. Learned State counsel has stated that the Investigating Officer will consider all the documents, to be produced by the petitioners regarding that ownership.