Sandeep Mehta, J. - (1.) The instant miscellaneous petition has been filed on behalf of the petitioners seeking quashing of the F.I.R. No. 99/2008 registered at the Police Station, Kuchaman City, district Nagaur for the offence under Sections 365, 368, 347, 328, 307/34 and 120-B, I.P.C.
(2.) Succinctly stated, the facts of the case are that the respondent No. 2 Nanda Ram submitted a complaint in the. Court of the learned judicial Magistrate, Kuchaman City on 14.5.2009 alleging inter alia that twelve months prior to filing of the F.I.R., the accused Shobha Ram, Arjun Ram, Laxman Singh, Hardeva Ram and Kalu Ram came to his house with a prior planning. He alleged that he was forcibly abducted, boarded on a vehicle and taken to the house of one Kalu Ram of village Mithadi, where he was given some sedatives in food, due to which he lost his memory and became weak. He alleged that when his sons came to know about this act, they came to take him back from Kalil Ram's house. Kalu Ram allegedly repelled his sons off after abusing them. The complainant further alleged that he was thereafter taken to the house of accused Laxman Singh again after being administered a sedative. It is alleged that when he was at the house of accused Laxman Singh, his son-in-law and brother-in-law came to take him, but again they were not permitted to enter into the house and were turned out.
(3.) The complainant further alleged that he was taken to the Tehsil Office at Kuchaman on 26.6.2007 and was made to sign some documents etc. and thereby the accused persons managed to have a part of his agricultural land transferred in their name by a fraudulent registered sale deed without making the payment of the price to him. The complainant further alleged that on 1.5.2008, the accused pressurised him further and told him that he would have to execute the registry of the remaining land in their favour. It is stated that when the complainant refused to accede to this illegal demand of the accused, the accused started conspiring that the complainant should be done away with. He alleged that on a particular morning he got-up and clandestinely went out the house and managed to reach his daughter's house at village Nawa and then he called his sons. Thereafter he was brought to the Court, where the complaint was filed. The complaint was forwarded to the Police Station, Kuchaman City for investigation under Section 156(3) Criminal Procedure Code, where F.I.R. No. 99/2008 was registered and the investigation ensued.;