M.A.A. Khan, J. - (1.) This petition under Section 482 Cr.PC. for getting the criminal proceedings of criminal case No 4/88 pending in the court of Judicial Magistrate No. 2, Jaipur City, Jaipur against the petitioners and two other quashed arises under the following circumstances.
(2.) House No. 1735 situate at Ladiwalon Ka Rasta, Jaipur is stated to be the ancestral property of the parties-Nanag Ram complaint is alleged to be occupying a room in the said house and having his valuables and other possessions therein. Petitioners and others are also alleged to be residing in the same house.
(3.) On 8.7.85 Nanag Ram, respondent lodged a FIR with police alleging therein that on that day at about 11 a.m. the petitioners and two others forcibly entered into his room, ousted him therefrom, damaged his belongings and dishonestly removed the same. On the investigation of the case the police submitted a Final Report on 8.8.85. It appears that during the meanwhile the complainant had filed a complaint regarding the same incident and based on same facts against the same accused persons on 8.7.85 but the same was dismissed on 15.3.86. Thereafter the complainant filed a second complaint on 31.3.86 but that too was dismissed on 3.6.87.;