DEVI LAL Vs. STATE

JUDGEMENT

(1.) In the wake of instant surge in COVID - 19 cases and spread of its highly infectious Omicron variant, abundant caution is being maintained, while hearing the matters in the Court, for the safety of all concerned.

(2.) This criminal revision petition under Sec. 397 read with Sec. 401 Cr.P.C. has been preferred claiming the following reliefs:

(3.) The brief facts of the case as placed before this Court by Mr. Jagmal Singh Choudhary, learned Senior Counsel assisted by Mr.Pradeep Choudhary appearing on behalf of the petitioner, are that the complainant -petitioner lodged an F.I.R., bearing F.I.R. No. 217/1995 against the respondents no. 2 to 7, i.e. the private respondents, under Sec. 420 and 467 IPC; wherein it was stated that the respondents 2 to 7 sold a plot of land, under a housing scheme, adjacent to the west wall of Sophia School, Jaipur Road, Bikaner, in lieu of Rs.40,000.00 on 27/12/1995 vide notarized sale agreements, and that despite the same, the private respondents did not accede to the petitioner's request to register the plot in question, and subsequently, changed the site plan/map of the said plot, changed the name of the housing scheme and demanded more compensation for the same. And that, the wife of the petitioner's brother (Murari Punia) had also purchased a plot of land from the private respondents.