RAMJI LAL & ANR. Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Hard the learned counsel for the parties.

(2.) In nutshell, the facts of the case are that the co-accused Omprakash purchased the land in question from one Kajod son of Bhura, by caste Bairwa, resident of Village Khandewat, Tehsil Newai, District Tonk, for a consideration of Rs.10,000,00.00.

(3.) The complainant Kajod son of Bhura Bairwa (claiming himself to be the owner of the land) filed a written complaint before ACJM, Newal, District Tonk, against the petitioners and two other persons. Thereafter, the learned Magistrate sent the complaint for investigation to the police under Sec. 156(3) Crimial P.C. Accordingly, the police registered an FIR (182/2014) on 25.03.2014 at Police Station Newal, District Tonk for the offences under Sections 420, 465, 467, 468, 471 and 120-B IPC. Consequently, the investigation commenced.