MULA RAM Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The petitioner has preferred this misc. petition under section 482 of Crimial P.C., 1973 for quashing of FIR No.259/2012 dated 12.10.2012, P.S. Rohat, District Pali, offence under Sections 420, 467, 468, 471 and 120B of IPC.

(2.) The basic allegation against the present petitioner is that the petitioner with a conspiracy got the land of Bhanwar Lal, who was the brother of the complainant and further sold it without any authority. The allegation in the FIR was that the present petitioner forged adoption deed, whereby his son had been shown to have been adopted by Late Bhanwar Lal and Kisturi Devi. The crux of the matter came on to the adoption deed and since the adoption deed was upheld then obviously Bhanwar Lal and Kisturi Devi would have the successor of the property in question in the name of Jagdish.

(3.) Learned counsel for the petitioner has stated that the competent court vide order dated 30.09.2011 passed a decree regarding the Jagdish being the only first class heir of the Late Bhanwar Lal and Kisturi Devi and upheld the adoption deed. The challenge to the decree dated 30.09.2011 also came to an end when complainant arrived at a compromise and compromise order was passed on 31.0201 The compromise order was subsequently challenged by the complainant but the same could not be sustained. However, this Court in another proceedings granted the complainant liberty to proceed a fresh in a civil suit.