GURBHINDER SINGH Vs. STATE OF PUNJAB AND ANOTHER

JUDGEMENT

(1.) PETITIONER has filed this petition under Section 482 of the Code of Criminal Procedure, 1973 seeking quashing of the FIR No. 38 dated 05.05.2011 under Section 379 of the Indian Penal Code, 1860 (in short 'Act'), registered at Police Station Mehatpur, District Jalandhar and all the subsequent proceedings arising therefrom. Prosecution story, in brief, is that the petitioner and respondent No. 2 had inherited the property of their father. Petitioner and respondent No. 2 were in joint possession of 8 acres of land in village Baloki.

(2.) CASE of the complainant is that both petitioner and respondent No. 2 had sown wheat crop in the said joint land. However, petitioner had harvested the crop and had sold the same without taking the consent of the complainant.

(3.) LEARNED State Counsel as well as counsel for respondent No. 2, on the other hand, have opposed the petition.