Gopal Krishan Vyas, J. - (1.) Heard learned counsel for the petitioners.
(2.) In this misc. petition filed under Section 482 Cr.P.C., it is prayed by the petitioners that FIR No.90 dated 09.06.2010 of Police Station Rani, District Pali registered against them for offence under Sections 420, 467, 468 and 471 I.P.C. may be quashed
(3.) The case of the petitioners is that so called disputed "Land Ownership Certificates" were issued by Sarpanch Bhikhi and on that basis the petitioners became owner of the property in question and thereafter, they sold the said property to other persons. The petitioners case is that if any forgery has been committed by Sarpanch while issuing the "certificate of ownership of land" then the petitioners cannot be punished and cannot be 2 prosecuted for the offence committed by Sarpanch. It is also submitted that disputed "Certificates of Ownership" were issued in "JAN SAMASYA SHIVIR" organised by the Gram Panchayat Nadol, Panchayat Samiti Rani. The petitioners filed application for granting ownership certificate and their applications were instituted at Serial No.34, 35 and 36 in the register maintained by Gram Panchayat. Therefore, no offence has been committed by the petitioners.;