BHORI LAL @ BHORIYA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present petition has been filed under Section 482 Cr.P.C., praying that the case FIR No. 39/2018 registered at Police Station Mansarovar, Jaipur City (South) for the offences under Sections 420, 467, 468, 471 and 120B IPC be quashed as qua same land by the same company, through another Director earlier FIR bearing No. 106/2002 was registered and the proceedings arising thereof are pending before the court of Additional Metropolitan Magistrate No.20, Jaipur.

(2.) Briefly stated, Sushil Bhagoriya submitted a complainat against thirteen persons stating therein that he is Director of Arjun Colonizers Pvt. Ltd. and the said company had purchased an agricultural land measuring 1.79 hectare falling within different khasras in village Devari, Patwar Area Mangiyawas, Tehsil Sanganer. It is further stated that Jaipur Development Authority under Section 90B of Rajasthan Land Revenue Act, had allowed conversion of the user. It is further stated that when employees and workers of the company went to take possession, accused named in the FIR threatened the employees and workers of the company. It is further stated that accused no. 1 to 7 and 13 have forged the false lease deed qua the same land.

(3.) The said complaint was filed in the court of Additional Chief Judicial Magistrate No.6, Jaipur Metropolitan, Jaipur. The said court passed orders under Sections 156(3) Cr.P.C., as a result thereof, impugned FIR No. 39/2018 was registered at Police Station Mansarovar, Jaipur City (South) for the offences under Sections 420, 467, 468, 471 and 120B IPC.