RATTAN SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) RATTAN Singh and others, through present petition filed by them under Section 482 of the Code of Criminal Procedure, seek quashing of F.I.R. No. 51, dated 7.4.1993, under Sections 452/448/323/420/506/34, Indian Penal Code, registered at Police Station, Panchkula, as also all subsequent proceedings arising therefrom.

(2.) BRIEF facts, as averred in the petition, are that vide agreement dated 11.11.1992, owners of S.C.O. 49, Sector 8, Panchkula, namely, Narender Kumar Rajni Kawatra agreed to sell the same in favour of petitioners and an amount of Rs. 8.35 lacs was paid in cash. There was a date stipulated in the agreement for execution of the sale deed. Inasmuch as the sale deed could not be executed upto the stipulated date and other agreement came to be executed on 8.1.1993 vide which the petitioners paid an amount of Rs. 5.10 lacs. The allegations made in the petition go on to reveal that later in point of time owners sold this property to Smt. Kailash Rani, who, later, in turn lodged the F.I.R. in question alleging therein that she was in possession in consequence of sale made in her favour and that the documents prepared by the petitioners were forged.

(3.) MR . Gill, learned counsel for respondent No. 2 vehemently contends that no case for quashing of the F.I.R. is made out and it shall be seen at the time of trial as to whether the documents on the basis of which the petitioners are staking claim, were forged or not.