RAMBAKSHI Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This Criminal Miscellaneous Petition under Sec. 482 Cr.P.C. has been filed by the petitioner with a prayer to quash and set aside FIR No. 147/2007 registered at Police Station Bani Park, Jaipur City (South) and all the subsequent proceedings including order of cognizance dtd. 30/11/2015 passed by Additional Chief Judicial Magistrate No. 8, Jaipur Metropolitan, Jaipur.

(2.) It is stated that late Shri Mahadev son of Shri Sona was owner of Plot No. 168, Harijan Basti Yojna, Chokdi Topkhana Hajuri, Jaipur. Shri Mahadev had two sons Ramesh and Ramvilas. Petitioner is widow of Ramvilas, who died on 10/3/1994.

(3.) During his life time, late Shri Mahadev executed one Will dtd. 25/5/1988, whereby it was declared that after his death, both of his sons Ramesh and Ramvilas shall be having equal half share in aforesaid plot No. 168.