- (1.) Petitioner has preferred this petition under Section 482 of the Code Criminal Procedure, 1973 seeking quashing of the FIR No.310 dated 14.9.2008 registered under Sections 420, 465, 467, 468, 471 and 120-B of the Indian Penal Code ('IPC' for short) at Police Station City Abohar, District Ferozepur (Annexure P1) along with all consequential proceedings arising therefrom.
(2.) Learned counsel for the petitioner has submitted that the petitioner was bona fide purchaser for consideration. The entry in the jamabandi qua ownership was in favour of Het Ram 1964-65 onwards with regard to Khasra No. 552(0-5). Petitioner had no way of knowing as to whether an entry in the jamabandi had been manipulated with regard to Khasra No. 552(0-5) by the seller in his favour Learned State counsel as well as the counsel for the respondent, on the other hand, have opposed the petition.
(3.) After hearing the learned counsel for the parties, I am of the opinion that the instant petition deserves to be allowed.;