PUSHPENDRA SINGH BHATI,J. - (1.) These criminal misc. petitions under Section 482 Cr.P.C., 1973 have been preferred for quashing FIR No.308/2008 dated 16.12.2008 registered at District Anti Corruption Bureau, Chittorgarh Thana, C.P.S. A.C.B., Jaipur/Police Station, Anti Corruption Bureau, Jaipur for the offences under sections 13(1)(d) and 13(2) of the Prevention of Corruption Act, 1988 read with Section 120B IPC.
(2.) Brief facts of this case, as noticed by this Court, are that an FIR bearing No.308/2008 was lodged by one Shri Giriraj Joshi, Advocate (since deceased) of Pratapgarh, wherein certain allegations were levelled against the petitioners regarding conversion of an agricultural land situated in Khasra No.457 and 458 of Pratapgarh, in respect of which the applications were moved by one Babu Lal s/o Dalu Ji Dhobi and others under Section 90B of the Rajasthan Land Revenue Act, 1956 (hereinafter referred to as 'the Act of 1956'). The allegation was that the Sub Divisional Officer, Pratapgarh vide communication dated 08.08.2003 sought report from the Tehsildar, Pratapgarh, the Executive Officer, Municipal Board, Pratapgarh and Shri Ramesh Kumar Parihar, Draftsman-cum-Surveyor regarding use of the land in the Master Plan. The land use in the Master Plan was apparently residential, and therefore, it was reported that if the land was surrendered, then the Municipal Board had no objection for the purpose of conversion.
(3.) The Sub Divisional Officer, Pratapgarh accordingly, accepted the surrender of the land of Khatedars Babu Lal and others on 29.02.2004, and thereafter, the procedure under the Act of 1956 was initiated. No-objection Certificate dated 08.01.2004 had already been issued regarding conversion of the land, and after deposition of the regular charges for conversion in accordance with the circular in vogue, the conversion order was passed and pattas were issued to the respective applicants.;