RAVI BHUSHAN DUTTA Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This is a petition under Section 482 Cr.P.C. for quashing of FIR No. 80 dated 26.5.2011 registered under Sections 420/ 465/ 467/ 478/ 471/ 120-B IPC, Police Station City Batala, District Gurdaspur (Annexure P-1) and report under Section 173 Cr.P.C. (Annexure P-2) and all the consequential proceedings arising therefrom.

(2.) It is a case in which respondent No. 2-Sandeep Dutta had got registered the above said FIR against the petitioners alleging that the petitioners in connivance with the revenue officials had prepared a false sale deed with an intention to dupe him of the property. In the present case, after reinvestigation challan has been presented.

(3.) As per the averments made in the petition, petitioner No. 1- Ravi Bhushan Dutta had executed a sale deed dated 9.12.1996 with regard to one shop in favour of Satpal Gupta and petitioner No. 2 had executed a sale deed dated 20.5.1996 in favour of Om Parkash Soni with regard to one shop. It is thus averred that the alleged occurrence is of more than 15 years back and that no offence of cheating, forgery or criminal conspiracy is made out.