RATAN LAL Vs. STATE

JUDGEMENT

(1.) Both these petitions have been preferred by the petitioners under section 482 Cr.P.C. for quashing the FIR No.261/2012 registered at Police Station Chomu, Jaipur for offence u/ss 420,467,468,471 and 120B IPC.

(2.) Both the petitions are in relation to same FIR, hence are being decided by this common order.

(3.) The short facts relevant for disposal of the present petitions are that the complainant-respondent no.2 filed a criminal complaint alleging therein that on partition deed dated 28.3.2012, his signatures have been forged as he never appeared before the authorities. On the complaint, FIR No.261//2012 was registered.