(1.) The present revision has been preferred praying for quashing of F.I.R. in Pandua P.S. Case No. 411/19 dtd. 24/12/2019 under Sec. 467/468/420 of Indian Penal Code (G.R. No. 2210 of 2019).
(2.) The petitioners case is that the Complainant/Opposite Party No. 2 Basudeb Guin lodged a complaint before the Officer-in-Charge, Pandua Police Station on 6/12/2019 that his father Motilal Guin purchased a piece of land on 13/2/2015 vide Registered Purchase Deed No. 361/15. The land is situated at Mouza ' Prasadpur, J.L. No. 85, Hal Dag No. 492.
(3.) That his father's name was recorded in the record of right and after demise of his father, the petitioner's name has been recorded in the record of right.
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