JOG RAJ SINGH Vs. STATE OF RAJ.

JUDGEMENT

(1.) Instant petition has been filed by the accused petitioner invoking the powers under section 482 Cr.RC. of this Court seeking quashing of FIR No. 257/96 registered at Police Station Dudu Distt. Jaipur under sections 420, 467, 468, 471 and 120-B of the Indian Penal Code.

(2.) The allegation against the petitioner is that his share of agricultural land in dispute was sold to the complainant Hari Narain, Ratan Lal and Kishan Lal through a registered sale deed executed by Raghunath Singh, the natural father of the petitioner on June 10, 1994. The said land was aiready acquired in the year 1988 by the State Government in ceiling Proceedings and the petitioner and his natural father Raghunath Singh cheated the complainant. The Police Station Dudu, on the basis of complaint forwarded under section 156(3) Cr.PC., registered aforesaid FIR No. 257/96.

(3.) Mr. Sushil Kumar Jain, learned counsel appearing for the petitioner vehemently canvassed that the petitioner was minor and was adopted by Narain Singh and he did not put his signatures on the sale deed. There is no evidence against him that he was ever benefited by the sale transaction. No case under section 420, 467, 468, 471 and 120-B of the Indian Penal Code is made out even exfacie from the FIR and the accused petitioner cannot be convicted ultimately on the basis of the said allegations.