CHOTA DEVI (SMT.) Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The instant criminal misc. petition has been filed under Sec. 482 of Cr.P.C. on behalf of the petitioner seeking quashing of the FIR No. 98/2015 dtd. 1/4/2015 registered at Police Station Pipar City, District Jodhpur Rural for the offences under Ss. 447, 427 and 34 of IPC.

(2.) The allegations in the impugned FIR are that the complainant/respondent No. 2 Prakash Chandra Mehta, who happens to be the owner of a plot bearing Patta No. 1971 dtd. 8/2/1955, claimed to have purchased the said property from the successor of its original owner through a sale-note dtd. 22/9/1995. There are allegations that the petitioner with the assistance of other accused persons had trespassed the land in the midnight of 29/3/2015 and caused damage to the stones, slabs etc. lying on the plot in question. So also there are allegations that abusive language was used by the trespasser.

(3.) Heard learned Counsel for the parties and gone through the contents of the impugned FIR and the other material as made available to this Court.