DURGA PRASAD RAI Vs. STATE OF M P

JUDGEMENT

(1.) The applicant has preferred the present petition under Section 482 of Cr.P.C. to quash the FIR of the Crime No.3/2012 registered at Police Station AJK, Sagar vide FIR dated 17.1.2012.

(2.) The facts of the case, in short are that, the complainant Babulal, Motilal and Uma Bai had submitted a complaint to the S.D.O.P. (AJK), Sagar against the revenue officer posted at New Khurai about the crime committed and against some persons of Scheduled Castes. Thereafter, an enquiry was initiated and after perusal of the enquiry report, a case was registered against the applicant as well as other accused persons. The complainants raised the objections relating to their lands bearing survey nos. 80,84 and 86 situated at Khurai, Bina Road. The lands bearing survey nos.94, 96, 97 and 98 were also involved in the crime. It was mainly against the applicant that he interpolated in the revenue entries and transferred the lands to other persons, who were not of the Scheduled Castes.

(3.) I have heard the learned counsel for the parties.