PANKAJ BHANDARI,J. - (1.) The petitioner has preferred this misc. petition under Section 482 Cr.P.C. seeking quashing of FIR No. 365/2007 registered at Police Station Kotwali, Jhunjhunu.
(2.) It is contended by counsel for the petitioner that a sale deed was executed in favour of the complainant's wife on 22.01.2007. The petitioner's wife further executed the sale deed on 05.07.2007 and transferred the said land in favour of Jan Chetna Samiti. A complaint was filed by the complainant, who happens to be the husband on 08.10.2007. The complaint was referred to the police and an FIR was lodged on 11.12.2007.
(3.) It is further contended by counsel for the petitioner that no offence is made out from bare perusal of the FIR. No fact was concealed from the purchaser. It is also contended that the complainant has no right to approach the High Court. It is also contended that initially, the police submitted a negative final report on 21.12.2007, but on persuasion of the complainant, the matter was re-opened. It is further contended that after the sale deed was executed, mutation was entered in name of the complainant's wife and when the complainant's wife sold the said land to Jan Chetna Samiti through Smt. Santosh Kulhari, the mutation was entered in favour of Jan Chetna Samiti. Thus, no offence whatsoever has been committed by the present petitioner.;