SARDARBAI Vs. STATE OF M P

JUDGEMENT

(1.) With consent of both the parties matter is heard finally.

(2.) This application under Section 482 Cr.P.C. has been filed for quashment of First Information Report No.251/2013 under Sections 193 and 420 of IPC and consequential proceedings arising therefrom pending before learned Judicial Magistrate First Class in criminal case no.33258/2013.

(3.) Background fact giving rise to this application are that Jamunabai wife of Gajrajsingh through attorney Sumanbai filed a criminal complaint before the learned Judicial Magistrate First Class, Indore alleging that the present petitioners committed fraud on her by preparing forged documents in respect of sale of land bearing survey no.43/1 area 0.758 hectare, survey no.44 area 0.024 hectare, survey no.49/2 area 0.809 hectare and survey no.119/1 area 0.060 hectare of village Digwal, Tehsil and district Indore Patwari Halka no.85 of which complainant Jamunabai was the owner. It is also alleged in the complaint that when the complainant Jamunabai filed an application before the Revenue Court for issuance of fresh Rin Pustika, the petitioner no.1 Sardarbai filed such forged documents and false affidavits before the Court to show that she purchased the land in question alongwith petitioner no.2, who is her husband from Jamunabai, who is her mother.