Sandeep Mehta, J. - (1.) - The instant misc. petition has been filed on behalf of the petitioner seeking quashing of the F.I.R. No. 98 dated 16.4.2009, registered at Police Station, Mavli, Dist. Udaipur for the offences under Sections 420, 406, 466, 468 and 471 Indian Penal Code and .ill the subsequent proceedings thereto.
(2.) Briefly stated the fact necessary for the disposal of this misc. petition are that the respondent No. 2 filed a complaint in the Court of the learned Judicial Magistrate, First Class, Mavli, Dist. Udaipur against the petitioners alleging therein that she owned agricultural land measuring 8 bighas and 8 biswas located at village Mavli. She further alleged that as she being a house wife was unable to attend the needs of the land, she gave the rights for maintenance of the aforesaid agricultural land and for other purposes as well to the petitioner No. 1 Ranbahadur Singh through a power of attorney executed on 26.10.1999. It was further stated in the complaint that the petitioner No. 1 Ranbahadur Singh induced the complainant into believing that she would be paid a good price of her land, and therefore, she executed the power of attorney in his favour for a period of six months.
(3.) The accused is said to have given certain cheques to the complainant. The cheques, upon presentation were dishonoured, on which, she contacted the accused-petitioner No. 1 Ranbahadur Singh, who, in turn, informed her that the deal for sale of the land had been cancelled.;