ARSHAD NEYAZ KHAN Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Leave granted.

(2.) This appeal arises out of the order dtd. 19/1/2023 passed by the High Court of Jharkhand at Ranchi in Cr.M.P. No.2384 of 2022 dismissing the application filed under Sec. 482 of the Code of Criminal Procedure (hereinafter 'CrPC ' for short) preferred by the accused-appellant and thereby refusing to quash the proceedings arising out of the Complaint Case No.619 of 2021 and FIR No.18 of 2021 dtd. 8/2/2021 registered at PS Hindpiri that was filed by Md. Mustafa, the complainant/respondent

(3.) Briefly stated, the facts of the case are that the appellant is the owner of the property situated at Khata No.186, MS Plot No.1322, Sub Plot No.1322/38-A and that he is also the power of attorney holder for the property adjacent to the above-mentioned plot situated at Sub-Plot No.1322/39-A-1.