JASWINDER SINGH AND OTHERS Vs. NARESH KUMAR

JUDGEMENT

(1.) Petitioners have filed this petition under Section 482 of the Code of Criminal Procedure,1973 seeking quashing of the criminal complaint No. RT 65 dated 4.8.2009 under Sections 420,465,467,468,171,120-B of the Indian Penal Code titled as 'Naresh Kumar vs. Jaswinder Singh and others (Annexure P4) and summoning order dated 7.10.2009 under Sections 420,465,467,468,171,120-B IPC (Annexure P6) alongwith all consequential proceedings arising thereto.

(2.) Learned counsel for the petitioners has submitted that the dispute between the parties was purely civil in nature. No criminal offence could be said to have been committed by the petitioners. Hence, the complaint in question was liable to be quashed.

(3.) Learned counsel for the respondent, on the other hand, has submitted that, in fact, page No.3 of the agreement to sell in question had been crossed by the complainant party. On the said paper, writing in dispute, with regard to extension of the date of execution of the sale deed, had been made by the accused after erasing the crossed lines.