HANRAJ GOYAL Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) By means of present writ petition, petitioners have put to challenge the F.I.R. No.0024 of 2025 dtd. 9/3/2025, under Ss. 120-B, 420, 467, 468, 471 IPC registered with Police Station Clementown, District Dehradun and with a further prayer not to take any coercive measure against the petitioners pursuant to the aforesaid F.I.R.

(2.) Facts of the case are that respondent no.3 lodged an FIR at Police Station Clementown, District Dehradun stating therein that he and his four sisters are owners by way of inheritance of a land bearing Khasara No.733 min, Plot No.152 at Mauja Bharuwala, Grant Pargana, Kendriya Doon, Dehradun. The aforesaid land came in the name of his late father Krishan Kumar after the demise of his grandfather, namely, Bhagwan Das, who purchased the aforesaid property from one Panna Lal Mittal in the year 1947. In the FIR, it is also stated that on 21/12/2024 and 10/1/2025, respondent no.3 came to know that some land grabbers are trying to sell this property by taking forceful possession of his land. When he enquired from the Registrar Office, Dehradun, he came to know that one person, namely, Sukhvinder Singh by preparing a forged Registry/Bainama in his name dtd. 27/12/1958 has sold the land to one Smt. Smita Gupta and thereafter, Smita Gupta has sold the land to the petitioner no.1, therefore, all the persons by committing a criminal conspiracy trying to grab his land. It is further stated in the FIR that the Registry/Bainama dtd. 27/12/1958 is forged one because his grandfather never sold the land in-question to Sukhvinder Singh.

(3.) Learned counsel for the petitioners submits that petitioners have falsely been implicated in the present case; they have not committed any wrong as alleged in the FIR and petitioner no.1 is a bonafide purchaser. He further submits that the present dispute is purely a civil dispute.