JEEVA RAM Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The petitioners have preferred the present petitions under Sec. 482 of the Code of Criminal Procedure, 1973 (hereinafter referred to as "the Code"), inter alia, challenging the FIR No. 114 dtd. 2/7/2017, that has been registered in Police Station Rani, District Pali seeking petitioners' prosecution for the offences under Ss. 420, 467 and 468 of the Indian Penal Code.

(2.) Mr. Deora, learned counsel for the petitioners narrated the broad facts in relation to disputed plot and construction raised thereupon and submitted that one Rupa Ram was the owner of the disputed property, who passed away in 2006 leaving following legal heirs: (i) Khumi Devi (widow); (ii) Shiv Lal; (iii) Jeevraj (iv) Dalpat; (v) Fancy and (vi) Jaynti.

(3.) It is informed by learned counsel that one of the above referred legal heirs, namely, Shiv Lal transferred the entire property to the complainant claiming himself to be the sole owner of the property on the basis of a will purportedly executed by his father Rupa Ram.