MAHADEO MEENA Vs. STATE OF RAJASTHAN & ORS.

JUDGEMENT

(1.) - With the consent of learned counsel for parties these matters have been heard finally at admission stage.

(2.) Since both these petitions have been filed seeking quashing of the same F.I.R. No. 21/2005, therefore, both these petitions are being decided by a common order.

(3.) According to F.I.R., the complainant, the Secretary of the Cooperative Society, claims that the Society had bought 8 bighas 9 biswas agricultural land from the petitioner through agreement to sale, and some amount was paid to them. The land was demarcated into plots, and plots were sold to members of the Society. Subsequently, the petitioners sold the same land to Ram Sahai, Sitaram and Radhy Shyam, and thus have caused wrongful loss to the Society and there is wrongful gain to petitioners. On such allegations the impugned FR has been registered.