SANDEEP MEHTA,J. - (1.) Heard learned Counsel for the parties. Perused the material available on record.
(2.) These two misc. petitions involve identical question of facts and law and are thus being decided together by this common order.
(3.) The petitioner herein has approached this Court through this misc. petition under Section 482 Cr.P.C. seeking quashing of the FIR Nos. 06/2015 and 07/2015 lodged at Police Station Tibbi, District Hanumangarh by Manish Kumar and Rakesh Kumar respectively. The foundation of both the FIRs is that the petitioner herein is a permanent resident of a State other than Rajasthan. He allegedly procured a forged bonafide resident certificate, and using the same, fraudulently induced both the complainants to sell their land to him. The proceedings of the impugned FIR are sought to be quashed on the ground that the petitioner has already been tried for the same allegations in a case arising out of FIR No. 56/2008, Police Station Tibbi, District Hanumangarh lodged by Sohanlal. The Judgment dated 28.2.2014 passed by the Judicial Magistrate, First Class, Tibbi, District Hanumangarh whereby, the petitioner has been convicted, has been annexed with the misc. petition. In this Judgment, the Trial Court has held that the petitioner procured the fraudulent bonafide resident certificate and thereby, falsely portrayed himself to be a resident of State of Rajasthan and thereby, he induced the seller Sohanlal to sell his land to him in this fraudulent manner.;