P.K. Lohra, J. - (1.) All these criminal miscellaneous petitions under Section 482 Cr.P.C., are arising out of FIR No.5/2015 registered at Police Station Pratap Nagar, Bhilwara, and therefore, all are being heard together and decided by this common order.
(2.) In Criminal Misc. Petition Nos.1513/2016 and 1002/2016, accused-petitioners have craved for quashing of FIR, whereas in Criminal Misc. Petition No.1364/2016, the accused-petitioner has sought a direction for fair and impartial investigation in the matter.
(3.) Succinctly stated facts of the case are that respondent-complainant lodged a FIR at Police Station Pratap Nagar, Bhilwara, inter alia, alleging therein that on 23rd of December 2014, accused-petitioners came to his office and threatened that they have prepared a spurious Will of Shri Dhanna Lal and, on the strength of the said Will, entire property of Shri Dhanna Lal shall be alienated to other persons. In the FIR, it is also alleged by the complainant that he was shown the forged Will and conveyed by the accused-persons that, on the strength of the said document, they will usurp his property. The FIR further reveals that accused-persons threatened the complainant with dire consequences if he would try to initiate any legal proceedings against them. In substance, the FIR contained allegation against the accused-persons for offence under Section 384 IPC.;