DIVYA JAIN AND ANR Vs. STATE OF HARYANA

JUDGEMENT

(1.) Present petition has been filed under Section 482 Cr.P.C. praying for quashing of FIR No. 325 dated 18.06.2005 registered at Police Station City Yamuna Nagar under Sections 420/467/468/471 read with Section 120-B IPC as well as further proceedings emanating therefrom.

(2.) In the present case, FIR was lodged by Vijay Pal Singh son of Bani Singh. In the FIR, it is stated that he had purchased a plot bearing khasra No. 115 situated within the revenue estate of village Chandpur, District Yamuna Nagar. This was purchased through a registered sale deed from Aalam son of Nassirudeen, Sofia Begam wife of Aalam and Wahid Hussan son of Jamil Hassan. It is further stated that complainant had constructed a room/shop and raised a boundary wall and had given the building so constructed on rent. Later Wahid Hussan in collusion with Virender Malik had sold this plot for consideration of Rs. 1,35,000/- to Divya Jain. It is further stated that this fact was in their knowledge that the plot was in the name of the complainant and forged document was prepared.

(3.) Counsel for the petitioners submits that this is a disputed fact that Wahid Hassan had sold the plot to complainant. Counsel further states that it is also disputed that Sofia Begam or Aalam were the owners of the plot. Counsel states that in the revenue record, Wahid Hassan is recorded as owner of the plot.