CHIRANJI LAL Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This criminal miscellaneous petition has been filed by the accused-petitioners for quashing of FIR No.5/2020, registered at Police Station Bonly, District Sawai Madhopur for offence under Ss. 143, 452, 379 and 427 IPC.

(2.) Learned counsel for the petitioners submitted that the petitioners had initially lodged an FIR No.4/2020 dtd. 3/1/2020 for offence under Sec. 504 IPC and Sec. 3(1) (S) of Scheduled Caste and Scheduled Tribe (Prevention of Atrocities) Act, 1989 against the complainant and other persons.

(3.) Learned counsel submitted that the petitioners are lawful owner of the plot measuring 280 Square Yards, situated at New Basti, Indira Colony, Bonly, Sawai Madhopur with Patta No.8 dtd. 3/6/1989, issued by Gram Panchyat Bonly and the said plot was purchased by registered sale deed.