RAM SWAROOP & ORS. Vs. STATE

JUDGEMENT

(1.) Through this misc. petition, the petitioners seek the a quashment of FIR No. 17/93 of P.S. Hanumangarh Junction registered under section 420 IPC.

(2.) The FIR was registered on the written report lodged by Sheopat Singh wherein I was stated that the accused named in the FIR, including the petitioners, were allotted 50 bighas of land each by the Collector, Sri Ganganagar vide order dated 14.12.1992 though they were not entitled to the allotment of the land. It was stated that the petitioners were the owners of the thousands of bighas of land and they had sold their lands situate in District Sirsa (Haryana). It was also stated that the petitioners were the owners of the factories and business institutions and they have obtained the allotment of the land on the basis of the false documents pretending that they were landless persons. On this report the investigation started but was stayed by this Court vide order dated 22.7.1993.

(3.) Mr. Mehta, learned counsel for the petitioners points out that the allotment of the land to the petitioners has been made in compliance of the directions given by the Revenue Courts and this Court in various orders and the FIR has been lodged on unfounded allegations. He points out that it is not the requirement of the law that the persons to whom the land is allotted under the Rajasthan Zamindari and Biswedari Abolition Act, 1959 are landless persons. In any case, he points out, that it is not the case of the first informant that the petitioners owned agricultural land in the State of Rajasthan. He submits that the FIR is mala fide and no offence has been committed by the petitioners when they got the allotment of the land. He prays that the FIR should quashed.