JITENDRA KUMAR GOYAL Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard learned counsel for the revisionists, learned counsel appearing for opposite party no.2 and learned A.G.A.

(2.) This criminal revision has been filed against order dated 16.1.2010 passed by learned Chief Judicial Magistrate, Mathura in Case No.4976 of 2008 (State Vs. Jitendra Kumar Goyal & Hemant Kumar Goyal), arising out of Case Crime No.232 of 2008, under Sections 420, 467, 468, 471 I.P.C., P.S. Brindavan, District Mathura, whereby the application for discharge has been rejected.

(3.) Learned counsel for the revisionists has submitted that the revisionists are the bonafide purchasers of the property in dispute which they had purchased through registered sale deed in the year 1997. The name of the complainant in respect of alleged land in dispute was entered in the year 2008 on the basis of an order of the year 1999. It has also been submitted that there is no explanation for delay in F.I.R. in 2008 regarding an offence allegedly committed in the year 1997. The complainant has not challenged the previous registered sale deed and they are still in existence.