GIRISH KUMAR DWIVEDI Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) HEARD on admission.

(2.) THE applicants have preferred the present petition under Section 482 of Cr. P.C. to quash the FIR lodged vide Crime No. 342/2012 at Police Station Mauganj District Rewa for the offence under Section 379/34 of IPC.

(3.) THE learned counsel for the applicants has submitted that Shanti Devi relative of the applicants had purchased the property from Hansraj @ Bhola and thereafter mutation took place and name of Shanti Devi was mutated on the land in dispute. Prior to that name of Hansraj @ Bhola was mutated in the revenue records and after sale of the property Shanti Devi received the possession of the property, and therefore if crops of the possession of the property of Shanti Devi are taken by the applicants, then no offence under Section 379 of IPC is made out against the applicants.