- (1.) Present petition has been filed under Section 482 Cr.P.C. seeking quashing of FIR No.38/2018, dated 22.01.2018 registered at Police Station Kekri, Ajmer for offences under Sections 420 , 467 , 468 , 120B and 406 IPC. Present FIR has been lodged by Gopal S/o Balal. FIR lodged by him is annexed with the present petition as Annexure-4.
(2.) Complainant-respondent No.2 Gopal in the impugned FIR stated that the complainant on 14.03.2012 had purchased Plot Nos.33 and 34 through registered sale deed from Brijraj Singh S/o Raghuveer Singh, Smt. Praveen Kanwar W/o Brijraj Singh and Jaivardhan Singh S/o Brijraj Singh. The complainant stated that above-said accused in order to cheat the complainant executed a forged document regarding sale of the land.
(3.) This Court on 11.04.2018 had passed the following order:- "The learned counsel for the petitioner contends that earlier at the instance of complainant, FIR No.612/2015 was registered at Police Station Kekri, District Ajmer for the offences under Sections 420 , 406 and 120B IPC and in the said FIR, Final Report in negative form was submitted opining that the dispute if any is civil in nature. The learned counsel for the petitioner contends that subsequently on self-same allegations, impugned FIR No. 38/2018 dated 22.1.2018 was registered at the same police station for the offences under Sections 420 , 468 , 120B and 406 IPC. Issue notice to the respondents for 2.5.2018. Process Dasti also. List this case 2.5.2018." ;