- (1.) By this criminal misc. petition, a prayer is made for quashing of the FIR bearing No.55/2009 registered with Police Station Amer, District Jaipur City (North).
(2.) Learned counsel for the petitioner/s submits that the sale deed was executed in favour of the petitioners by power of attorney after acceptance of consideration. The petitioners were thus bona fide purchaser/s of the land. The non-petitioner/s - complainant/s raised dispute about sale of land through power of attorney alleged by fraud.
(3.) According to non-petitioner/s-complainant/s, the matter was taken up before the Panchayat where a settlement was made to revert the land in favour of original Khatedar. In compliance of the decision of Panchayat, half of the land was recorded in the name of non-petitioner's husband and sister-in-law through a registered sale deed. It was executed and accepted by the relatives of the non-petitioner/s-complainant without objection and protest. In fact, the Panchayat never decided the issue to revert back the entire land, rather it was only for half of the land.;