SHRAVAN SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) These criminal misc. petitions under Sec. 482 Cr.P.c. have been filed by the petitioners seeking quashing of the FIR No.184/2020 registered at Police Station Banar, Jodhpur City East for the offences under Ss. 420, 467, 468, 471, 474 and 120B IPC.

(2.) From the perusal of the FIR, it is evident that complainant Raghunath Singh submitted a written report before Police Station, Maha Mandir, Jodhpur stating inter alia that on 9/12/1993, his father had purchased a part of land admeaduring 3 bighas and 15 biswas, out land bearing Khasra No.167 admeasuring 46 bighas and 15 biswas, situated in Gram Digari, in the name of the complainant- Ragunath who was aged about 12 years at that time, from one khatedar Pirsingh son of Moti Singh through joint sale deed, which was registered on 09/12/1993 in the office of SubRegistrar II, Jodhpur. Khatedar Pir Singh executed the sale agreement in favour of complainant- Ragunath, making the complainant owner of agricultural plot No.7. It was further averred in the complaint that the complainant since then, is having ownership rights and has been enjoying possession over the land.

(3.) As per the complaint, the complainant recently came to know from one Dilip Singh that one Mohan Singh (accused-petitioner) had met with Dilip Singh (complaint's acquaintance) and told that he is the owner of agricultural plot No.7 situated in Khasra No.167/2 and also showed his willingness to sell the plot. When Dilip Singh asked for the documents showing ownership of Mohan Singh over the disputed land, he was shown by Mohan Singh a copy of registry dtd. 9/7/2020. Petitioner- Mohan Singh had received a sum of Rs.25,000.00 from Dilip Singh as advance consideration and provided him with a written receipt. After making enquiries about the ownership of agricultural plot in question, Dilip Singh came to know that the plot in question is a purchased property of complainant since year 1993. Thereupon, Dilip Singh contacted the complainant who then came to know that accused-petitioner Mohan Singh by making accused-petitioner Shravan Singh, a power of attorney holder of Chhatar Singh, had executed the registry in his favour in the office of Sub-Registrar I, Jodhpur. Accused-petitioner Shravan Singh had gotten the power of attorney notarised from notary public on 7/8/2003.