PURSHOTAM SAINI Vs. STATE OF HARYANA

JUDGEMENT

(1.) This petition under Section 482, Code of Criminal Procedure, has been filed for quashing of FIR No.107 dated 27.3.2008 under Sections 147, 148, 149, 323, 452, 448, 506, 511, Indian Penal Code, Police Station, City Thanesar, District Kurukshetra (Annexure P-1) and all subsequent proceedings arising therefrom.

(2.) The facts are intricate, as given out by the learned counsel for the petitioners.

(3.) The petitioners, it seems, purchased a piece of land from one Tarlok Singh in the year 2006. Vijay Kumar, complainant/respondent No.2 claims to be the tenant on the property. Further claim is that earlier to complainant/respondent No.2, his father Dharambir was a tenant on the property.