SOHAN LAL Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This criminal misc. petition under section 482 CrPC, 1973 is preferred on behalf of the petitioner with a prayer for quashing of FIR No. 337/2011 lodged at Police Station, Sadar Abu Road, District Sirohi for the offences punishable under sections 419, 420, 467, 468, 471/120-B IPC and all proceedings of Cr. Case No. 108/2012 pending in the Court of Judicial Magistrate, Abu Road, District Sirohi (for short 'the trial court') qua the petitioner.

(2.) The impugned FIR is lodged at the instance of Tehsildar (Land Records), Abu Road, District Sirohi alleging therein that a land measuring 6 bighas and 8 biswas of village Daanvav, Tehsil Abu Road is recorded in the name of Rama and Laxman sons of Jora by caste Garasia. However, on 18.10.2011 Anda son of Jalamji by caste Bheel, resident of Bhoola Tehsil Pindwara sold some land to Noma son of Sona, by caste Bheel, and to Bhura son of Chatra, both by caste Bheel, resident of Manpur, Abu Road through three separate sale-deeds by showing himself as power of attorney of Rama and Laxman sons of Jora Garasia.

(3.) It is alleged that the so called power of attorney dated 24.09.2011, said to have been executed by Rama and Laxman in favour of Anda, is forged one. It is also alleged that in the said power of attorney, two persons viz. Deva Ram and petitioner-Sohan Lal stood as witnesses, who had wrongly identified the persons, who executed the disputed power of attorney in favour of Anda, as Rama and Laxman sons of Jora Garasia.