SAWAI SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This appeal is filed by the appellant-original petitioner to challenge the judgment of the learned Single Judge dtd. 27/7/2021 passed in Criminal Writ Petition No. 307/2021.

(2.) Briefly stated the facts are that the petitioner had made a complaint before the police authorities alleging commission of acts, which according to the petitioner amounted to offences punishable under Sec. 193, 420, 467, 471 and 120B of IPC.

(3.) The allegations were made against the authorities of the Document Registration Office and certain private individuals, who according to the petitioner, were involved in fraudulent creation of sale deeds concerning his immovable property. Since the police authorities did not register the complaint and start investigation, the petitioner first moved the higher authorities and thereafter filed a writ petition. In the writ petition, the prayers of the petitioner were for a direction to the respondent authorities to register F.I.R. on the basis of information supplied by the petitioner in his complaint dtd. 19/4/2021 and to initiate enquiry and investigation and arrest the accused persons for the alleged offences under the India Penal Code as well as Sec. 81 of the Registration Act. The learned Single Judge dismissed the petition by the impugned judgment upon which this appeal has been filed.