JASPAL SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This is a petition under Section 482 Cr.P.C for quashing of FIR No. 112 dated 26.08.2009 under Sections 379, 427 and 506 IPC registered at Police Station Mallanwal, District Ferozepur (Annexure P-1) and all consequential proceedings arising therefrom.

(2.) FIR, in question, has been registered against the petitioners on the statement of respondent No. 2.

(3.) While praying for quashing of the FIR, learned counsel for the petitioners contended hat no offence was made out from the reading of FIR. The land is a joint khata and the petitioners and respondent are the co-sharers. As such, the offence under Sections 379/427/506 IPC cannot be made out against the petitioners.