CHATURBHUJ Vs. STATE OF HARYANA & ANR

JUDGEMENT

(1.) This is an application under Section 482 Cr.PC in which the Petitioner, who is an accused in F.I.R. No.0589 dated 27.09.2017 under Sections 420, 406 and 120-B of the Indian Penal Code, registered at Police Station Hodal, District Palwal, seeks quashing of the said FIR alongwith the consequent criminal proceedings arising out of the same.

(2.) The allegations made against the Petitioner and his co-accused in the FIR by the complainant (Respondent No.2) Smt. Bala are set out as below -

(3.) This Court has heard the submissions of Ld. Counsel for the Petitioner. It has been contended that the above FIR is an abuse of the Process of Law, and that the complainant/Respondent has no occasion to resort to criminal proceedings against the Petitioner, since the dispute is of Civil nature and if Respondent No.2 would have any grouse whatsoever, she can get herself impleaded as a Party in the above mentioned proceedings or can even file a separate Suit, if there is any apprehension in her mind about the cancellation of Sale Deed, even though there is no direction issued by the Ld. Civil Court while passing its Judgment dated 17.10.2016 and as such the FIR is liable to be quashed.