PRABHU NARAYAN Vs. STATE OF RAJ AND ORS

JUDGEMENT

(1.) This Misc. petition under Section 482 Cr.P.C. has been filed for quashing of FIR No. 290/2013 registered at Police Station J.D.A.,Jaipur for offences under Sections 420, 467, 468, 471 and 120-B IPC.

(2.) The short facts of case narrated in the petition are that the complainant lodged a report at PS-JDA, Jaipur on 8.3.2013 alleging therein that on 17.5.1995, he purchased a plot no.A-148, Patel Nagar, Village Sinwar, Jaipur from Shri Bahadur Mal through power of attorney Shri Prabhu Narayan. The said land originally allotted to Vijay Lal on 31.3.1988 and thereafter it was purchased by Shri Bahadur Mal on 15.11.1990. It is averred that he is having ownership and possession of the land and has not sold the same. When he went on the plot, he was given beatings and land grabbers demanded Rs 10 lacs. It is further averred in the petition that petitioner alongwith connivance of others prepared forged documents. It is farther alleged that Rameshwar Lal Degda has forged sold the said plot on 10.12.2012 in favour of Kailash Chand Meena. On the said report, an FIR No. 290/2013 has been registered at Police Station J.D.A.,Jaipur for offences under Sections 420, 467, 468, 471 and 120-B IPC

(3.) After lodging of the FIR with the efforts of well-wishers of both the parties arrived to an amicable settlement. The dispute which has been narrated in the FIR arises out of commercial transaction and it can be brought to an end through composition of the offence, hence the prayer of the petitioner is that FIR No.290/2013 be quashed.