- (1.) Petitioners have preferred this petition under Section 482 of the Code of Criminal Procedure, 1973 for quashing of FIR No.38 dated 10.3.2011 (Annexure P-1) under Section 420/ 120-B of the Indian Penal Code, 1860 (IPC for short) registered at Police Station City Jagraon, District Ludhiana and all the subsequent proceedings arising therefrom.
(2.) The relevant contents of the FIR (Annexure P-1) read as under:- "Sir, it is requested to you that I Baldev Singh, son of Kartar Singh resident of Village Chak Kalan Tehsil and Distt. and requested you as in the above mentioned that I bargain my land bearing area 153 kanal 06 marla by pledge in the agreement on dated 04.09.2008 to Amanpreet son of Charanjit Singh son of Malkit Singh, Malkit Singh son of Mohan Singh son of Natha Singh itself Makit Kaur wife of Charanjit Singh son of Malkit Singh itself and main from General Jaskaran Singh son of Gian Singh son of Kartar Singh resident of Giddarwindi Tehsil: Jagraon, Jaskaran Singh resident of village Mana Singh Wala Distt. Ferozpur. As per the agreement dated 04-09-2008 registry should be registered before dated 13.5.2009. That as per this agreement dated 04.09.2008 I had given 70,00,000/- (Seventy lac) as advance money to the accused persons. That from the total area of the land I have pledged the 10 acre of land. That 09 acre of land is pending for registry. That Jaskaran Singh has gone Canada and ownership of the land belongs to Malkit Kaur. I had told so many times to Malkit Kaur for the registry of land but she again and again gave excuses and told that on coming from Canada Jaskaran Singh will pledge the registry. Neither she has registered the land and nor allowed me to take any legal action. Today along with myself Village Sarpanch Sukhdev Singh and Gurram with the Panchayat went to the house of Makit Kaur wife of Charanjit Singh and Charanjit Singh son of Malkit Singh in Jagraon then Malkit Kaur and Charanjit Singh gave filthy buses in front of the Panchayat and threatened to kill and shouted which registry, we don't want to pledge any registry. Do what you want to do. We have a high level approach you can't do anything against us, then Charanjit Singh and Malkit Kaur along with other unknown persons put the gun on my forehead and told that go silently otherwise we kill. Malkit Kaur had told her husband that today he will not leave free. If the Panchayat and Sarpanch were not with me then they have killed me. I apprehended danger to my life from the above mentioned accused persons. Please take legal action against them and also pledge the registry of my remaining land."
(3.) Learned counsel for the petitioners has submitted that the dispute between the parties in the present case was purely civil in nature and hence, the FIR in question was liable to be quashed.;