RAMPRASAD YADAV Vs. STATE OF M.P.

JUDGEMENT

(1.) THIS petition under section 482 CrPC has been directed for quashing criminal proceedings initiated against the petitioner.

(2.) THE facts giving rise to this petition are these : -

(3.) HAVING heard the learned counsel for both the sides and having carefully scrutinised the entire material on record, I am of the considered view that it was not the duty of the petitioner to enquire about the title of the seller with regard to the property which was being sold by the sale -deed presented for registration before him. The relevant provisions of section 34 of the Act are as under.