KALURAM Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The petitioner has preferred this writ petition under Sec. 482 of Cr.P.C. for quashing the FIR No.288/2022 registered at Police Station Marwar Junction, District Pali for the offence under Ss. 420, 467, 468, 471 and 120B of IPC.

(2.) Brief facts of the case are that respondent-complainant has filed a written report before the SHO of Police Station Marwar Junction stating therein that father of the petitioner died on 29/9/2013, however, during his lifetime he had purchased 1/349 shares in the land situated in Khasra No.798 Rakba 3.8951 Hectare from the petitioner Kalu Ram by way of sale deed. Kalu Ram also executed power of attorney and will in favour of father of the complainant. However, after death of his father petitioner Kalu Ram sold the land on the basis of forged documents to one Mukesh Singh by way of power of attorney and said Mukesh Singh further sold the land to Pokar Ram by way of registered sale deed.

(3.) Learned counsel for the petitioner submits that a false FIR has been registered against the petitioner and as petitioner had executed the power of attorney of his own property and the complainant's father died before execution of sale deed in his favour. Thus, the complainant only with a view to harass and pressurize the petitioner, filed the present FIR. Therefore, it is prayed that the FIR may be quashed.