Sandeep Mehta, J. - (1.) The instant miscellaneous petition has been preferred by the petitioners seeking quashing of the F.I.R. No. 342/2014 registered at P.S. Rawatsar for the offences under Sections 420, 467, 468, 471 and 120-B I.P.C.
(2.) Counsel for the petitioner submits that the will on the strength whereof the complainant claims right over the property is under challenge before the Civil Court and as such the registration of the F.I.R. in relation to the disputes arising therefrom is absolutely impermissible and amounts to a gross abuse of process of Court. He further submits that even if the complainant's allegation are accepted to be true on their face value, the petitioners have not forged any document. He relies on the decision rendered by the Hon'ble Supreme Court in the case of Paramjeet Batra v. State of Uttarakhand reported in 2013(1) WLN-68(SC) in support of his contentions and submits that the proceedings of the F.I.R. impugned deserves to be quashed.
(3.) Per contra learned Public Prosecutor and the learned counsel for the complainant have vehemently opposed the submissions advanced by the counsel for the petitioners. Learned Public Prosecutor has submitted I.O.'s factual report dated 18.9.2014. As per the factual report, the I.O. after thorough investigation has found the offences u/s. 420 and 120-B I.P.C. proved against the accused. They, therefore, pray that no interference is called for in the impugned F.I.R.;