DEVINDER CHAUHAN Vs. STATE OF H.P.

JUDGEMENT

(1.) THE petitioners have filed the petition under Section 482 Cr.P.C. for quashing FIR No. 18 dated 22.3.2011 registered at Police Station, Kumarsain, under Sections 419, 420, 465, 467, 468 and 471 IPC.

(2.) IT has been stated in the petition that Jai Chand, Panna Lal and Purshotam Dass brothers were owners of land at Kotgarh, Tehsil Kumarsain. All the three brothers have died. On the death of Jai Chand on 21.7.2006 he was succeeded by his only daughter Smt. Parmod Kumari. Panna Lal died in the year 1971, petitioner No.2 Sunil Kumar is the son of Panna Lal. Purshotam Dass died many years ago. On the deaths of Jai Chand, Panna Lal and Purshotam Dass, their heirs have succeeded them.

(3.) JAI Chand entered into an agreement for sale of the land of his share at Kotgarh with Devinder Chauhan, petitioner No. 1 on 26.6.2006 at Ambala in the presence of witnesses Dr. Ashok Kumar Goel and Karnail Singh. Bhupinder Singh, deed writer scribed the agreement for sale. Jai Chand agreed to sell the land of his share at Kotgarh for a sum of Rs. 1,90,500/ - in favour of petitioner No.1.