SHIVDHAN SINGH Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This Application seeks to invoke the jurisdiction available to this Court under Section 482 of Cr.P.C. for quashing of First Information Report bearing Crime No. 146/96 at Police Station Kotwali District Morena for commission of offences punishable under Sections 420, 467, 468, 471 and Section 120B of IPC.

(2.) The present applicant claims to be a retired Government Servant, who at the time of fraudulent execution of sale deed dated 29.12.1995 by Ram Kali was discharging his official duty on the post of SubRegistrar at District Morena and he registered the aforestated sale deed. The allegation leveled by the daughters of Ramkali is that Ramkali represented her daughters to be minor and therefore, she misrepresented herself to be legally competent to execute the sale deed on her daughter's behalf. The role ascribed to the present applicant is that he executed the sale deed without exercising due diligence which means that he has involvement in the commission of the offences.

(3.) The document which is subject-matter of trial before the Court below is quite old and therefore, certain intervening events deserve to be mentioned before moving forward.