RAJESH Vs. STATE OF HARYANA

JUDGEMENT

(1.) CRL . Misc. No.27160 of 2013 Allowed as prayed for. Accused-Rajesh and seven others have filed this petition under Section 482 of the Code of Criminal Procedure (in short, Cr.P.C.) for quashing FIR No.183 dated 17.08.2011 (Annexure P-6) under Sections 427, 447 and 506 IPC along with report under Section 173 Cr.P.C. (Anneuxre P- 10) and all proceedings arising therefrom.

(2.) ACCORDING to prosecution version, respondent No.2 is owner in possession of land of rectangle No.123 Killa No.27 and has constructed boundary wall with a big hall room and small rooms. On 27.07.2011, the accused-petitioners forcibly demolished South-Western wall of the land and also took away bricks and they wanted to take forcible possession of the said land of the complainant. The petitioners also threatened to kill him.

(3.) COUNSEL for the petitioners contended that petitioners have filed civil revision No.1983 of 2013 in this Court against the said orders. However, there is no interim order in favour of the petitioner in the said revision petition nor there is any other order to substantiate the aforesaid contention of the petitioners.