RANDHIR SINGH AND ORS. Vs. STATE OF HARYANA

JUDGEMENT

(1.) PETITIONERS , by way of instant petition under Section 482 of the Code of Criminal Procedure Cr.P.C. for short), seek quashing of impugned FIR No. 269 dated 19.7.2011 registered under Sections 420 and 447 of the Indian Penal Code ('IPC for short) at Police Station Madlauda, District Panipat, as well as the consequential criminal proceedings.

(2.) NOTICE of motion was issued and pursuant thereto reply by way of affidavit dated 16.8.2013 of Deputy Superintendent of Police (Headquarters), Panipat, was filed on behalf of respondent -State. Thereafter, instant petition was admitted for regular hearing.

(3.) HE further submits that when some disgruntled persons objected in handing over the possession of the auctioned land to the lessee for the financial year of 2011 -2012, police help was sought and it was provided through the intervention of Deputy Commissioner, Panipat. Possession was handed over to the lessee with the police help provided by the District Administration itself. Lease money was paid by the lessee and was deposited in the bank account of the Gram Sudhar Samiti by the petitioners. However, in the meantime the group of disgruntled persons misguided the Deputy Commissioner and impressed upon him for registration of the impugned FIR, because of which the bank account was seized. Neither the petitioners were permitted to withdraw any amount for the purpose of spending it on the developmental activities of the village nor the Gram Sudhar Samiti was allowed to perform its functions smoothly.