Amar Singh Chauhan, J. - (1.) Heard and perused the record.
(2.) The applicants Shiv Pratap Singh (now dead) and 14 others, through this application moved under Section 482, Cr.P.C., have invoked the inherent jurisdiction of this Court with a prayer to quash the charge-sheet as well as entire criminal proceedings in Case No. 2082/2006 (State v. Shiv Pratap Singh and others), under Sections 419, 420, 467, 468, 471 I.P.C., Police Station Dhata, District Fatehpur, pending in the court of Judicial Magistrate, Khaga, Fatehpur and to stay the further proceedings in the aforesaid case.
(3.) The brief facts which give rise to the adjudication of the application are that the first information report was lodged by the A.D.G.C. (Revenue), Khaga, Fatehpur who was authorized to lodge first information report by Sub-Divisional Magistrate, Khaga with the allegation that order of the Naib Tehsildar dated 4.7.2003 was obtained by committing fraud. Out of the 25 plots which was entered in the name of School Farm, 12 plots were sold by Manager of School Farm to Bachchu Ram Singh Ram Swaroop Singh Mahavidhyalay Ayurveda Shiksha Snatak Mahavidhyalay, Adhauli, District Fatehpur. On the basis of sale deed, entry was made which was cancelled by Sub-Divisional Magistrate, against which revision was filed before the Additional Commissioner (Judicial), Allahabad which was dismissed. The applicants filed the civil writ petition which was allowed and the case was remanded back to the revenue authority to decide afresh by giving opportunity. The Investigating Officer after concluding the investigation submitted the charge sheet under Sections 419, 420, 467, 468, 471, I.P.C.;