K.S. Rathore, J. - (1.) Heard learned counsel for the parties.
(2.) The present Criminal Misc. Petition under Section 482 of Code of Criminal Procedure is filed by the petitioner for quashment of F.I.R. No. 877/2007 registered at Police Station, Jhotwara, Jaipur against the petitioner for the offences under Sections 427, 420, 467, 468 and 120:B of I.P.C.
(3.) Brief facts of the case are that on 16.10.2006 the petitioner No. 1 Mohammed Iqbal Khan purchased a Plot No. 54 from the 'Baba R.N. Gaur Grah Nirman Sahakari Samiti Ltd., Jaipur and Patta was issued in his favour. The complainant-respondent No. 2 wanted to forcibly dispossess the petitioner on the basis of forged Patta.;