UTAMARAM Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The petitioners have preferred these misc. petitions under Sec. 482 of Cr.P.C. for quashing the FIR No.16/2022 registered at Police Station Jhanwar, District Jodhpur for the offences under Ss. 467, 468, 471 and 120-B of IPC.

(2.) Learned counsels for the petitioners submit that the present petitioners are only witnesses to the alleged document of sale deed and they are not at all the beneficiaries of the alleged sale deed. Counsels further submit that these petitioners have only identified the purchaser of the sale deed. So far as petitioner Ummed Singh is concerned, he has not identified anybody and no role whatsoever has been assigned to him. In these circumstances, since the FIR lodged against the petitioners is frivolous, it may be quashed.

(3.) Learned Public Prosecutor has opposed the prayer made by learned counsel for the petitioner.