Sandeep Mehta, J. - (1.) Perused the impugned F.I.R. and the case diary.
(2.) By way of this petition under Section 482 Cr.P.C., the petitioners herein have approached this Court for assailing the F.I.R.No.612/2014 registered at the Police Station Hiran Magri, Udaipur for the offences under Sections 420, 406, 120-B of the I.P.C.
(3.) The respondent complainant lodged above F.I.R against the petitioners and on few others and alleging that the petitioner No.1 sold a plot measuring 20*50 feet to the complainant for a consideration of Rs. 50 lacs. While selling the plot to the complainant, the seller concealed the fact of an earlier sale deed of the same plot having been executed by her brother-in-law.;