RAJESH KUMAR SHARMA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The petitioner has sought for quashment of FIR No. 480/2021 registered with Pilani Police Station in the District of Jhunjhunu for the offence Under Ss. 420, 467, 468, 471 and 120-B IPC.

(2.) The challenge is on the ground that on bare perusal of the FIR, no cognizable offence is disclosed especially the offences for which the FIR was registered. A pure civil dispute has been sought to be given colour of criminal litigation for ulterior motive to wreak vengeance for political rivalry. Submission is that the petitioner is a Parshad and the wife of the complainant is the Chairman of the Nagar Palika belonging to different political ideologies.

(3.) The prosecution case as disclosed in the FIR is that Khasra No. 990, area 11.24 hectare is recorded in the revenue records in the name of Ramdwara Ji Temple Trust. The petitioner sold 200 yards of the aforesaid khasra through registered sale deed dtd. 14/2/2002 to one Prem Prakash. The petitioner further sold another part of the same plot to Dilbagh Singh. Since the informant is a social activist, he came forward to bring the criminal law in motion for appropriate inquiry for the aforesaid cognizable offence. The fact that the aforesaid khasra is recorded in the name of Ramdwara Ji Temple Trust came to the notice of the informant when he got information under Right to Information Act.