(1.) Randhir Singh and others (hereinafter referred to as the petitioners) by means of this petition under Section 482 Cr. P.C. seek quashing of FIR No. 248 dated April 26, 1991 registered at police station Assandh, Distt. Karnal, for offences under Sections 148, 149, 165, 167, 218, 210, 447 and 427 IPC.
(2.) Impugned FIR was registered on the basis of a complaint moved in Court of CJM, Panipat, which was sent to police for inquiry.
(3.) The Ex-servicemen Cooperative Farming Society Limited, Kudlan, is a registered body having Som Dutt as its President. On August 10, 1952, 16 persons including complainant Joginder Singh were allotted land described in para 1 of complaint by Deputy Commissioner and Chairman, allotment Board, Karnal, complainant and others had installed tubewells and built Kothas. On the basis of a case filed by petitioner, Sh. R.P. Gupta, Collector, Assandh, ordered ejectment of Joginder Singh and others from land measuring 150 acres and Sh. Bhalla Ram, Tehsildar, was directed to hand over the possession of that land. At that time crops of the applicants and other allottees were standing in the land and no order has been passed by the Collector with respect to these standing crops. That under the orders of the Collector, only symbolic possession could be delivered. However, all the petitioners for the purposes of causing loss to the complainant and others allottees caused damages to the crop. On January 16, 1991 and January 17, 1991, these persons ploughed the crops with their tractors and damaged the houses and also removed the electric motors and other articles. Randhir Singh also gave out threats on pistol points.