MOHANLAL GUPTA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Both the petitions filed by the petitioners are arising out of same FIR so both are decided simultaneously.

(2.) By these criminal misc. petitions, petitioners want to quash the FIR bearing No.321/2019, registered at Police Station Ajeetgarh, District Sikar for the Offence under Ss. 420, 467, 468, 471, 196 and 120-B IPC.

(3.) Complainant had filed one complaint against the petitioners and other persons before Judicial Magistrate Srimadhopur, District Sikar and same was sent for investigation under Sec. 156 (3) Cr.P.C. and FIR was lodged against the petitioners and other persons bearing No.321/2019. In complaint, complainant stated that accused No.1 and 2 hatch a conspiracy with accused No.3 who was holding the post of Sarpanch at that time and created a forge patta and encroached land of 7 feet and also stated that said patta was issued in the name of Gaurishankar S/o Jainarayan Sharma. After that, said patta was renewed in the name of Chaganlal and Gajanand. Mohanlal Gupta and Bajrang Lal Gupta had purchased this land knowingly that the said patta was forged. Mohanlal Gupta and Bajrang Lal Gupta had filed a civil suit against the complainant by relying on forged patta and got injunction in their favour. So, these persons be punished under Ss. 420, 467, 468, 471, 120-B IPC.