AHMEDKHAN ALAMKHAN PATHAN Vs. THE STATE OF MAHARASHTRA

JUDGEMENT

(1.) Being aggrieved by the judgment and order passed by the Additional Sessions Judge, Udgir, dated 29.3.2006 in criminal revision petition No. 5 of 2006, the original complainant has preferred this writ petition.

(2.) Brief facts, giving rise to the present writ petition, are as follows:-

(3.) Learned counsel for the petitioner submits that the petitioner complainant has acquired the land survey No. 52/2 block No. 27 situated at village Dangewadi to the extent of 0.82 R from his own earnings. However, the father of complainant (accused No.1) and his step brother (accused No.2) have committed offence of forgery and cheating by personation, by executing sale deed in respect of the said land. Furthermore, the petitioner complainant had instituted R.C.S. No. 242 of 1999 against respondent Nos. 2 and 3 herein in respect of the said land for declaration about the said sale deed and also for decree of perpetual injunction. Learned counsel submits that upon due intervention of panchas in the village, the petitioner, original complainant, considering the relations, compromised the dispute. Accordingly, the compromise was effected in the said suit, wherein respondent Nos. 2 and 3 agreed to re-convey the sale deed in favour of the petitioner complainant and also agreed not to cause obstruction to his peaceful possession over the suit land.