ANUKUL SINGH Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) Leave granted.

(2.) This Criminal Appeal is directed against the final judgment and order dtd. 22/10/2019 passed by the High Court of Judicature at Allahabad Hereinafter referred to as "the High Court " in Application No. 3856 of 2004, whereby the High Court dismissed the appellant 's application filed under Sec. 482 of the Code of Criminal Procedure, 1973 seeking quashing of the charge sheet as well as the consequential proceedings arising out of Crime No. 47 of 2003, registered at Police Station Bilari, District Moradabad, for offences punishable under Ss. 420, 467, and 468 of the Indian Penal Code, 1860.

(3.) According to the appellant, his father Shri Netrapal Singh purchased land admeasuring 8.592 hectares, situated in Khasra Nos. 18, 19, 20, 21 and 22 of Village Sherpur Mafi, Tehsil Bilari, District Moradabad from one Akil Hussain by a registered sale deed dtd. 9/8/2000. After the purchase, the appellant 's father applied for mutation of the property in his favour. The vendor Akil Hussain did not raise any objection before the Tehsildar. However, the Shaher Imam of Bilari with mala fide intent to usurp the property, filed objections alleging that the land was being used for Qurbani. The Tehsildar, Bilari, by order dtd. 19/4/2001, rejected the objections and directed mutation in favour of the appellant 's father.