VIRENDRA SINGH Vs. STATE OF RAJASTHAN AND ANOTHER

JUDGEMENT

(1.) The petitioner has prayed for quashing of the FIR, FIR No.448/2010, registered at Police Station Behror, District Alwar, for offences under Secs. 420, 467, 468, 471 and 120B IPC.

(2.) The brief facts of the case are that on 09.08.2010, one Ramesh Chand lodged a FIR, FIR No.425/2010, for offences under Secs. 420, 467, 468, 471 and 120B IPC. He had claimed that he has a land situated in Khasra No.728, Rakba 8.18 Hectare, Khasra No. 730, Rakba 22 Hectare, and Khasra No.731, Rakba 40 Hectare in village Karoda. The said land was sold by a person who impersonated him. The said land was sold to one Shri Pratap Singh. The said seller was identified by Subharam and Mahesh. The said sale-deed was executed on 02.08.2010. The aforesaid details came to the knowledge of the complainant, Ramesh Chand, on 08.08.2010, when some unknown person called him on his mobile. Thereafter, the complainant made enquiries from the office of Sub-registrar, Behror and came to know about the fraudulent sale.

(3.) Thereafter, in turn Pratap Singh has filed a complaint in the Court of Additional Chief Judicial Magistrate, Behror on 16.08.2010. In the complaint, he has alleged that the present petitioner along with other persons had induced him to buy the land, which they claimed, was in the name of Ramesh Chand. It is upon their inducement that he bought the land from a person who was introduced as Ramesh Chand. However, subsequently, he discovered that the so-called Ramesh Chand was not the real Ramesh Chand. Therefore, he has been cheated by the present petitioner and others. The said complaint was sent for investigation under Sec. 156(3) Cr.P.C. to the concerned Police Station. The said complaint was registered as FIR No.448/ 2010 at Police Station Bahror, District Alwar for offences under Secs. 420, 467, 468, 471, 120B IPC.