H.R. Panwar, J. - (1.) By this petition u/s. 482 Cr.P.C., Petitioners seek quashing of FIR No. 243 dated 29.10.1994, Police Station, S: i Karanpur for the offences u/ss. 420, 467 & 468 IPC.
(2.) I have heard learned counsel for the parties. Perused the order impugned.
(3.) It is contended by the learned counsel for the petitioners that subject-matter of the present petition is agreement to sell dated 05.08.1983. It was alleged by the complainant that the said agreement dated 05.08.1983 is a forged document and allegation of forgery was levelled against the petitioners. On the basis of alleged agreement dated 05.08.1983, the petitioner Guljar Singh filed a suit for specific performance of the agreement dated 05.08.1983, 25.08.1988 and 25.08.1991 before the learned Additional District Judge No. 1, Sri Ganganagar which was registered as Civil Original Case No. 6/92 and the complainant Jiwa Bai was defendant No. 2 before Additional District Judge. The original document which is alleged to have been forged by the petitioners was filed before the learned Additional District Judge No. 1, Sri Ganganagar in the aforesaid civil suit. After holding trial, the learned Additional District Judge decreed the suit filed by the petitioner plaintiff vide judgment and decree dated 23.10.1996. Certified copy of which is placed on record. Thus, the document which is alleged to have been forged by the petitioner has been found genuine by the learned Additional District Judge No. 1, Sri Ganganagar in the Civil Original Case No. 6/92. This fact is not disputed by learned counsel for complainant.;