MOHAMMAD JAFAR HUSSAIN Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The petitioner is an accused in FIR No.261/2022 registered at the behest of respondent No.2 with Fatehpur Kotwali Police Station in District Sikar for offences under Ss. 420, 406, 467, 468 and 471 of IPC.

(2.) The petitioner has sought for quashment of the aforesaid FIR on the ground that a civil suit pending before the Competent Court has been sought to be given a colour of criminal litigation.

(3.) It is not controverted that the FIR referred Khasra No.272 area 10 Bighas 19 Biswa, Khasra No.273 area 5 Bighas 10 Biswa in the town Fatehpur is recorded in the name of Sadiq son of Bhura in the khatedari record.