VIJAYPAL ARYA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) These criminal miscellaneous petitions have been filed by the accused-petitioners under Sec. 482 of the Cr.P.C. against the impugned order dtd. 15/10/2019 passed by the learned Additional District Judge No. 4, Jaipur Metropolitan, Jaipur (for short, 'the learned Revisional Court') whereby the order of taking cognizance dtd. 15/7/2019 passed by the Court of learned Additional Chief Judicial Magistrate No. 7, Jaipur Metropolitan, Jaipur (for short, 'the learned trial Court') was upheld.

(2.) Brief facts of the case are that the complainant/nonpetitioner No. 2 filed a complaint before the learned Metropolitan Magistrate No. 9, Jaipur Metropolitan, Jaipur on 16/8/2012 against the accused petitioners for offences punishable under Ss. 420, 467, 468, 471, 406 and 120-B IPC mentioning therein that in 1951, the State Government of Rajasthan formulated a scheme to lease out the vacant unused agricultural lands for 20 years and the said scheme was amended in the year 1952 to provide that the khatedari rights would be granted only if the land is properly utilized for the first five years, thus, the period was extended to 25 years, after which, the land was to revert to the Government.

(3.) Subsequently, the said complaint was sent to the Police Station Kardhani, Jaipur (West), after which, a final report was filed by the Police on 15/5/2014. Pursuant to this, the learned trial Court took cognizance against the petitioners and other persons vide its impugned order dtd. 15/7/2019. Being aggrieved of the said order of cognizance, the petitioners have filed a revision petition which came to be dismissed by the learned Revisional Court vide its order dtd. 15/10/2019.