G.S.CHAHAL,J - (1.) SUBA Singh and others, by means of this petition under Section 482 Cr. P C., seek quashing of FIR 337 dated November 17, 1990 for offences under Sections 420, 465, 471 and 506 Indian Penal Code.
(2.) THE impugned FIR was registered on the statement of Partap Singh son of Hukmi. The facts on the basis of which the case was registered may be briefly enumerated : Hukmi, father of the complainant, was a co-sharer in the joint Khewat along with Banwari, Jodha Ram and others. Hukmi died on September 29, 1967. Banwari and others after entering into a conspiracy, prepared a false document allegedly executed by Hukmi and Sube Singh showing their consent to the partition of the land. Mutation No. 3084 dated Jan. 17, 1988 was got sanctioned on the basis of that document. Using these forged documents, Jodha Ram and his sons in conspiracy with Sumer son of Sultan executed a sale-deed dated Feb. 14, 1989 and the land on which Partap Singh was in possession was sold by that deed. This land is situate on the road side and is, thus, more valuable. Effort was then made to dispossess Partap and Premraj of the land in which they were in cultivating possession. When Partap Singh complained to Banwari and Suba Singh about the deception played by them, they threatened to kill him.
(3.) ON September 8. 1989, civil suit No. 315/89 had been instituted by Partap Singh wherein the validity of the document allegedly executed by Hukmi as well as sale had been challenged.;