TEJI Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This order governs the disposal of bail petition filed under Sec. 438 of Cr.PC. by Shri S.S. Sunda, Advocate, on behalf of the applicant Teji, Ramswaroop and Rama pertaining to FIR No. 151/2009 of Police Station, Nadbai District Bharatpur, in the offence under sections 420, 467, 468, 470, 471 and 120-B IPC.

(2.) Heard the learned counsel for the petitioners, the learned Public Prosecutor for the State as also the learned counsel for the complainant and perused the relevant material available on record.

(3.) Having heard both the parties, carefully perused the complaint as also the evidence collected by the 1.0., it is made out that initially the land in dispute bearing old Khasra No. 485 (now No.655), belonged to 5 brothers namely, Shyam Lal, Pyare, Teji, Rama and Ramswaroop. Pyare died. Prior to his death, both Shyam Lal and Pyare sold this land to the complainant Pattu Ram in the year 1970 and got the sale deed registered in his favour. It is alleged that now all the rest of four brothers Shyam Lal, Teji, Rama and Ramswaroop knowingly that Shyam Lal and Pyare had earlier sold the land to complainant Pattu Ram, again re-sold the same to Ghanshyam and Rajendra S/o Nathuram. Thus, the land bearing Khasra No. 485 (655) measuring 1 bigha and 2 bishwas has been sold twice firstly by two brothers Shyam Lal and Pyare and thereafter secondly by four brothers including Shyam Lal for a consideration of Rs. 2,50,000.00 to Ghanshyam and Rajendra causing a wrongful loss to complainant Pattu Ram.