RAMESH KUSHWAHA Vs. STATE OF M.P.

JUDGEMENT

(1.) Heard.

(2.) This petition under Section 482 of Cr.P.C. has been preferred by the petitioner for quashment of the FIR and the proceedings registered on charge-sheet filed in Crime No. 207/2015 for the offence punishable under Section 420 & 34 of the IPC pending before the Judicial Magistrate First Class, Panna.

(3.) The facts of the case in brief are that Respondent No.2 is the brother of the petitioner and also brother of Gumna Bai, Pyari Bai and Kanti Bai. Respondent No.2 Kamal Kushwaha, was lodged an FIR on 20.6.2015 at Police Station Panna which was registered as Crime No.207/15. After investigation, charge-sheet has been filed against the applicant and three sisters Kanti Bai, Pyari Bai and Gumna Bai and one Shrikant Dixit, alleging that after the death of the father, disputed land was inheritted by the respondent No.2 along with the petitioner and his six sisters. The land was undivided and the applicant and three sisters Kanti Bai, Pyari Bai and Gumna Bai have sold their shares to one Shrikant Dixit. It is also submitted that the petitioner without the consent of Kanti Bai, Pyari Bai and Gumna Bai shown their consent and executed a sale deed in favour of Shrikant Dixit and has thereby committed cheating with the joint owners including the Respondent No.2.