RADHESHYAM Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The instant criminal misc. petition under Sec. 482 Cr.P.c. has been filed by the petitioners seeking quashing of the FIR No.215/2022 registered at Police Station Rajgarh, District Churu for the offences under Ss. 420 and 406 IPC.

(2.) As per the FIR, the complainant-respondent No.2 Mohammed Naseem son of Abdul Gani submitted a written report before PS concerned alleging inter alia that there is a property named Swami Tower located in Sheetla Bazaar, Rajgarh, District Churu with many shops constructed inside it, whose owners are accused- petitioner Nos.1, 2 and 3 namely Radheshyam, Sumitra and Nand Lal respectively.

(3.) As per the FIR, on 29/6/2020, around 9 am, one Jagdish Kumar @ Jugal Mistry visited the house of the complainantrespondent No.2 and told him that the Swami Tower situated in Sheetla Bazaar is for sale, since a lot of financial debt has accrued over the said property. Jagdish Kumar @ Jugal Mistry further told the complainant- respondent No.2 that he will facilitate the purchase of the said property, if the complainant- respondent is interested in buying the same. The complainant- respondent No.2 told accused Jagdish Kumar @ Jugal Mistry to call the owners of the property at around 2 PM, upon which, the petitioners Radheshyam, Sumitra and Nand Lal along with Jagdish Kumar visited the house of the complainant- respondent No.2. The complainant- respondent No.2 and the petitioners mutually agreed to sell the property for an amount of Rs.5.00 crores and 11 lacs.