DEEPA RAM Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Quashing of an FIR No.261/2022 dtd. 16/8/2022, lodged at Police Station Pipar City, District Jodhpur Rural, for the offences under Ss. 143, 447, 323, 379 and 427 of IPC and Ss. 3(1)(r), 3(1)(s), 3(i)(g) and 3(2)(va) of SC/ST Act, is sought herein.

(2.) Briefly stated, relevant facts/allegations implicating the petitioners are that on 16/8/2022, Smt. Indira Devi, wife of Bhawarlal Meghwal, filed a complaint against the petitioners. She alleged that she owns a 7168 square feet plot of land (Khasra Nos. 1504, 1505, and 1505/1) at Harjano-ka-Moholla, Pipar City, purchased from Bhawarlal, power of attorney holder for Smt. Dhaku Devi and Sushila on 17/7/2019. Smt. Indira Devi respondent No. 2-complainant claimed to be in possession of the land, which included three trolleys of stones, a tractor, a generator, and a residential hut.

(3.) The petitioners contend that they did not engage in any such actions against the complainant. And when they came to know about registration of the FIR in question, they submitted proof of their ownership of the land to higher authorities but received no response. Hence, this petition.