KANWALJIT SINGH AHLUWALIA,J. - (1.) By this common order SBCRLMP No. 4862/2018 preferred by Bhag Dei alias Bhagwan Dei daughter of Bharosi Lal Jatav and SBCRLMP No. 6067/2017 instituted by Rakesh and Hemant shall be decided together.
(2.) In both the petitions, quashing of FIR No. 148/2017 registered at Police Station Bayana, Bharatpur for the offences under Sections 420, 467, 468, 471 and 120B IPC has been prayed for.
(3.) This Court on 18.8.2018, while issuing notices, had passed the following order:- "Counsel for the petitioner has contended that petitioner has sold the land as per her share reflected in the Jamabandi. Counsel for the petitioner has contended that complainant respondent no.2 is also share-holder of the same land and he has alleged that petitioner sold the land belonging to his share. Counsel for the petitioner has contended that neither the land was partitioned nor the area was demarcated. Counsel for the petitioner has stated at bar that till today investigation is pending. Issue notice to the respondents for 30.8.2018. Ms. Meenakshi Pareek, ld. PP, is directed to call the Investigating Officer along with the records of the case. Copy of this order be handed over to Ms. Meenakshi Pareek, ld. PP, under the seal and signature of the Court Master for onward transmission and necessary compliance.";