Kanwaljit Singh Ahluwalia, J. - (1.) In the present petition, it is prayed that Criminal Case No.17/2012 pending against the petitioner in the court of Additional Session Judge (Fast Track), No. I Jodhpur Metro arising out of charge sheet No.87/2011 for the offences under sections 420, 406, 306 & 120-B Indian Penal Code, be quashed.
(2.) The counsel for the petitioners has submitted that the impugned FIR No.99/ 2011 was registered at Police Station, Luni District Jodhpur and after investigation, the investigating agency had submitted charge sheet against the petitioners for the offences under sections 406, 306 and 120B Indian Penal Code.
(3.) The counsel for the petitioners has submitted that it is alleged in the FIR that one Jetha Ram, had agreed to sell four bigha of land to the petitioners No.4 and had accepted Rs. 5,000/- as earnest money from the petitioner No.1. Thereafter, a sale deed was executed in favour of Smt.Narayani Devi (petitioner No.4). Jetha Ram harboured a grievance that he had been paid less amount then the agreed, therefore, had committed suicide.;