MOHAN LAL Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard learned counsel for the petitioners as well as learned Public Prosecutor and also perused the material on record.

(2.) The petitioners apprehend their arrest in connection with FIR No. 57/2018 of Police Station Rajnagar, District Rajsamand, for the offences punishable under Ss. 420, 467, 468, 406 I.P.C.

(3.) Learned counsel for the petitioners has submitted that a complaint was filed by the complainant before the Superintendent of Police, Rajsamand alleging therein that the petitioners had sold their share of land to one Jafar Ahmed by putting his forged signatures on the agreement to sell. Learned counsel for the petitioners has submitted that the petitioners and the complainant are real brothers and their ancestral land was sold by their mother and grand-mother to one Jafar Ahmed in the year 2005 through agreement to sell. After execution of the said agreement to sell, the complainant filed complaint against the petitioners in the year 2018 in which it is alleged that the petitioners have forged his signatures on the said agreement.