- (1.) Heard learned counsel for the petitioners and learned A.G.A.
(2.) This petition has been filed by the petitioners with a prayer to quash the FIR of case crime No. 185 of 2018, under sections 420, 406, 467, 468, 471 IPC, P.S. Binauli, District Baghpat.
(3.) It is contended by the learned counsel for the petitioners that the petitioner no. 1 is a bonafide purchaser and the petitioner nos. 2 and 3 are the marginal witnesses of the sale deed. It is next submitted that the property in question was sold by one Pawan Kumar, who is said to have 1/4th share in the property in dispute after the death of his father. It is further submitted that the matter is purely of civil nature and the criminal proceeding initiated by the respondent no. 2 is bad in law. He further submitted that apart from the bald allegations made in the F.I.R., which is a bundle of lies and product of malice, no credible evidence is forthcoming, even prima facie, indicating that any such incident had taken place, hence the impugned F. I. R. is liable to be quashed.;