INDRAPAL SINGH Vs. STATE OF M.P.

JUDGEMENT

(1.) This order shall dispose of M.Cr.C. No.7045/2011 (Indrapal Singh v. State of M.P. and another) and M.Cr.C. No. 6861/2011 (Bhagirath and another v. State of M.P. and another) .

(2.) These applications under section 482 of Cr.P.C., 1973 have been filed for quashing the FIR in Crime No.448/2011 registered by Police Station Karera, District Shivpuri for offence under Sections 420, 467, 468 and 471 of IPC in compliance of order dated 2/9/2011 passed by the JMFC, Karera, District Shivpuri under section 156 (3) of Cr.P.C., 1973 in a private complaint case No.1992/2011.

(3.) The necessary facts for the disposal of the present application in short are that one Brijkishore was ? ..?th owner of the agricultural land bearing survey no.181 area 1.36 hectare situated in village Somoha, Tahsil and District Shivpuri. The complainant/respondent no.2 filed a complaint on the allegation that Brijkishore executed an agreement to sell the aforesaid land in favour of complainant on 1/3/2011 and received an amount of Rs. 7,000/- by way of advance, however, later on the said land was sold by Brijkishore in favour of Indrapal by registered sale deed dated 25/5/2011. The applicants Bhagirath and Gaurav are the witnesses of the sale deed.