MUKESH KUMAR MUNDARA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) In wake of second surge in the COVID-19 cases, abundant caution is being maintained, while hearing the matters in Court, for the safety of all concerned.

(2.) This criminal misc. petition under Section 482 Cr.P.C. has been preferred claiming the following relief:

(3.) Brief facts of this case, as noticed by this Court, are that the complainant/respondent No.2 submitted a report before the Station House Officer, City Kotwali, Chittorgarh on 20.06.2020, stating therein that she was informed by the petitioner that a land measuring Rakba 0.42 hectare in Khasra No.1901 was available for being sold, which was under the ownership of one Nandlal, and the same was further purchased by one Smt. Ramkanya and Anil Kumar Soni through an agreement dated 12.10.2011.