GANESH DAN Vs. STATE OF RAJASTHAN & ANR.

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) The present misc. petition has been preferred by the petitioner seeking quashing of F.I.R. No.66/2011 registered against him at P.S. Jamsar, District Bikaner for the offences under Sections 420, 467, 468, 471 and 120B Indian Penal Code.

(3.) Succinctly stated the facts necessary for the disposal of the instant misc. petition are that the respondent no.2 submitted a complaint to the S.P., Bikaner alleging inter alia that he was having possession of the pattasud land and house at the Village Khara. Patta has been issued by Gram Panchayat, Khara. It was alleged that originally the land was the khatedari land of one Roop Singh and his heirs but thereafter, the State Government acquired the same and the payment of compensation was also received by the khatedars of the land and thereafter, the land was marked as Abadi land of Gram Panchayat, Khara. Gram Panchayat, Khara also issued the pattas to the persons in possession of the lands in question including the complainant. It has been further alleged that accused Rugh Singh and Hadman Singh both sons of Roop Singh owing to rise in land prices started having an evil eye on the property which was already acquired and the pattas whereof had thereafter been issued. Conniving with certain other property dealers, they created an ante-dated forged agreement of the date 21.2.2007. It was further alleged that the stamp was purchased by one Premji in the name of Ganesh Dan and then a forged agreement was executed on the said stamp for selling the land measuring 38250 sq. yards in an earlier date whereas the land which was sold was abadi land of Khara and that the villagers of Khara were already having possession of the land in question. It was further alleged that the seller and Ganesh Dan connived together for purchasing the said land at ridiculously low price for the purpose of depriving the original owners from the enjoyment of the land in question.