DAYAL SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This order shall dispose of two petitions bearing No.CRM-M- 29384-2013 titled as Dayal Singh Versus State of Punjab and another and CRM-M-9171-2015 titled as Kanwaljit Singh Versus State of Punjab and another as the same are arising out of the same FIR. However, for the sake of convenience the facts have been taken from CRM-M-9171-2015.

(2.) The prayer in the present petitions under Sec. 482 Cr.P.C. is for quashing of FIR No.121 dtd. 9/6/2012 registered under Ss. 420, 467, 468, 471 and 120-B of the IPC at Police Station City Gurdaspur, District Gurdaspur along with all subsequent proceedings arising therefrom.

(3.) The brief facts of the case as emanating from the pleadings are that Kanwaljit Singh (petitioner in CRM-M-9171-2015) entered into an agreement to sell with Dayal Singh (petitioner in CRM-M-29384-2013) with respect to land measuring 31 Kanals 12 Marlas 5 Sarsai situated at village Jagatpur Kalan on 30/6/2003 (Ex.D1 in the civil suit for specific performance filed by complainant-Bakshish Singh against the petitioners).