Sandeep Mehta, J. - (1.) - The instant misc. petition has been filed on behalf of the petitioners-Rameshwar son of Surja Ram, Ramdev son of Rameshwar (Ramdev has wrongly been mentioned as son of Surja Ram in the memo of misc. petition) and Prithvi Raj son of Kishna Ram seeking quashing of the FIR No. 483/2012, registered at the Police Station Rawatsar, Distt. Hanumangarh for the offences under Sections 420, 467, 468, 471 and 120-B IPC.
(2.) Briefly stated the facts necessary for the disposal of this misc. petition are that the respondent-complainant No. 2 filed a complaint in the court of the learned Judicial Magistrate, First Class, Rawatsar, Distt. Hanumangarh against the petitioners alleging inter alia that the land measuring 38 bighas in Chak 3 RWM and 36 bighas in Chak 9 DWM was entered into the name of complainant's maternal grand father (nana) namely Surja Ram. Surja Ram expired on 18.6.1990 living behind off springs namely his son Rameshwar and daughter Bhuri Devi, who was the complainant's mother. The complainant claimed that Surja Ram had three legal heirs including his wife. The complainant further alleged that after the death of Surja Ram, his land was continued to be in the possession of the petitioners Nos. 1 and 2 i.e. Rameshwar and his son Ramdev. The complainant's mother Bhuri Devi expired in the year 1979. Thereafter, the complainant, his brothers and sisters repeatedly requested the petitioners Rameshwar and Ramdev that the ancestral agricultural land should be partitioned and their share should be given to them. On the one pretext or the other, the accused avoided to do so. The complainant further alleged that his maternal grand mother (nani) i.e. Pari Devi wife of Surja Ram expired on 14.4.1993, whereas, the complainant's mother Bhuri Devi had expired 33 years ago living behind 11 sons and daughters. The complainant took out a copy of the revenue record of the agricultural land in question from the concerned office on 4.9.2012 and found that the accused petitioners Nos. 1 and 2 connived with the Sarpanch Prithvi Raj of the Gram Panchayat concerned and prepared a false and fraudulent succession certificate, in which, only two legal heirs of Surja Ram were shown. The complainant's mother's name was not entered into the succession deed. On the basis of the fraudulent succession certificate, the petitioners Nos. 1 and 2 got the mutation of the ancestral lands located at Chak 3 RWM and 36 bighas in Chak 9 DWM transferred in their own names and in the name of their mother Pari Devi on 10.7.1990. Thereafter, the accused persons also got Pari Devi's land mutated in their name on 11.2.2008 fraudulently. The complainant alleged that the mutation entries were fraudulently executed by the accused and as such their act amounted to offence.
(3.) The complaint thus filed by the complainant was forwarded to the police under Section 156(3) Cr.P.C. for investigation and an FIR being FIR No. 483/2012 was registered at the Police Station Rawatsar, Distt. Hanumangarh for the offences under Sections 420, 467, 468, 471 and 120-B IPC.;