MANPREET SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This is a petition seeking quashing of FIR No.173 dated 01.08.2018 registered under Sections 447, 511, 506, 427, 34 IPC at Police Station Sohana, District SAS Nagar and all the consequential proceedings arising therefrom.

(2.) The FIR in the case came into being on the statement of Barinder Singh. It would be apposite to have reference to the FIR which is reproduced below:-

(3.) At the time of motion hearing, learned counsel for the petitioners had submitted that admittedly, the petitioners were co-sharers in the land which was alleged to have been trespassed. It was also submitted that since the complainant side had obtained ex-parte order in partition proceedings, therefore, the Sanad Takseem and warrants of possession prepared/issued by the Assistant Collector were stayed by the Financial Commissioner. It was also pleaded that the complainant side was never put into exclusive possession of the land in question. In view of these submissions, the further proceedings before the trial Court were ordered to be stayed till the next date of hearing.