ARJUN SINGH Vs. BALBIR SINGH

JUDGEMENT

(1.) Inherent jurisdiction of this Court under Sec. 561-A (now 482 Cr.PC) is being invoked by the petitioners seeking quashment of criminal complaint (for short impugned complaint) titled as "Balbir Singh Vs. Arjun Singh and Ors" as also order dtd. 16/9/2016 (for short the impugned order) pending before the court of Additional Mobile Magistrate, Samba (for short the trial court).

(2.) The respondent No. 1 herein is stated to have filed impugned complaint against the petitioners herein alleging therein the commission of offences covered in the complaint. The filing of the impugned complaint is traceable to a dispute having arisen between the petitioners and the respondents herein in respect of land measuring 23 marlas covered under Khasra No. 368 situated at village Meen Charkan, Bari Brahmana, claimed to have purchased by the petitioner No. 1 from brothers of respondent No. 1 who are stated to have executed a sale deed in favour of the petitioner No. 1 in respect of the land in question and the execution of sale deed is stated to have avoided by the respondent herein being a share holder in the said land.

(3.) It is being stated that upon execution of the sale deed with the brothers of respondent No. 1 herein, the petitioner No. 1 with their consent raised a boundary wall and constructed chowkidar room along with two temporary rooms over the land in question.