PUKHRAJ DHOKA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) These criminal misc. petitions under Sec. 482 CrPC have been filed by the petitioners with a prayer for quashing of the FIR No.291/2019 of Police Station Kankroli, District Rajsamand.

(2.) It is informed that during pendency of the this criminal misc. petition, petitioner No.l namely Pukhraj Dhoka has died.

(3.) The impugned FIR was lodged by the complainant/respondent No.2 alleging therein that the complainant has purchased a residential plot in Suncity Residential Scheme at Village Gudali, Tehsil Kankroli, District Rajsamand on 27/5/2010, measuring about 1395.62 sqr. ft. It is further alleged that the accused Nos.2 to 7, mentioned in the FIR, are the partners and they have launched the said Suncity Residential Scheme. It is also alleged the complainant has purchased the plot in question in the sum of Rs.1,25,000.00 and sale-deed was executed in his favour by deceased petitioner No.l-Pukhraj Dhoka. It is alleged that the petitioner has further sold the plot in question to one Smt. Dilkhush Kanwar wife of Ratan Singh Ji on 23/11/11, however, when the said subsequent purchaser has raised a boundary wall over the said plot, the same was destroyed by the Ayurvedic Department claiming that the plot in question, which was sold to the complainant is of the Ayurvedic Department land.