- (1.) This criminal misc. petition has been preferred by accused- petitioner Bhupender Singh with the prayer to quash and set-aside FIR No.211/2013 registered at P.S. JDA, Jaipur for the offence under Sections 420 , 467 , 468 , 471 & 120-B IPC.
(2.) Heard learned counsel for the accused-petitioner as also learned counsel for the complainant-respondent No.2 and learned Public Prosecutor for the State.
(3.) Learned counsel for the petitioner submits that no case for the alleged offences is made out on bare perusal of the FIR. The land bearing Khasaras No.51,52,53 & 55 situated at Jhalana Chod, Maharani Farm, Jaipur belongs to Hathroi Gadhi Grih Nirman Sahakari Samiti Limited, which was purchased by it from its original khatedar Rajmata Smt. Gayatri Devi. Meena Colony Grih Nirman Sahakari Samiti Limited is laying a baseless claim over this property and has wrongly developed a scheme namely Raghuvihar in this property. The Society has issued pattas to its members without having any ownership over the land in question. One of such allottees Gordhan Singh has lodged this FIR, which is liable to be quashed and set-aside.;