NIRMALA PUROHIT Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Petitioner, a 68 years old senior citizen house wife and a resident of United States of America, is before this Court seeking quashing of an FIR No.183/2024 dtd. 23/8/2024 registered at Police Station Mathania, District Jodhpur City (East) for alleged offences under Ss. 61(2)(a), 62, 318(4), 338, 336(3), 336(4), 340(2), 341(2), 339, 342(1), 342(2) and 351(3) of Bhartiya Nyaya Sanhita, 2023.

(2.) Briefly, relevant facts of the case are that the aforesaid FIR was lodged on application/compliant filed by one Vishal Singh under Sec. 175(3) of the Bharatiya Nagrik Suraksha Sanhita [corresponding with Sec. 156(3) of the Cr.P.C]. It was claimed that complainant had ancestral and possessory rights over 34 Bigha 11 Biswa of land in Khasra No. 519 in village Tinwari. The complaint stated that only the name of great-grandfather's brother was registered during the settlement process, which is currently pending in the Revenue Court, Osia and also Civil Court, Jodhpur.

(3.) In the aforesaid backdrop, I have heard both the learned counsels as well as the learned Pubilc Prosecutor and have gone through the case file.