SURESH CHAND DAHIYA Vs. STATE

JUDGEMENT

(1.) This is a petition under Section 482 of the Code of Criminal Procedure, 1973 (hereinafter referred to as 'Cr.P.C.') against the order dated 15.2.2014 passed by learned Additional Sessions Judge-07, (Central), Tis Hazari Courts, Delhi whereby revision petition filed by the petitioner was dismissed.

(2.) The petitioner filed a complaint under Section 200 Cr.P.C. against Shri Subhash Chand Jain and Smt. Santosh Gupta. The case of the petitioner is that the mother of the petitioner was a joint owner of agricultural land measuring 85 bighas and 5 biswas situated in Village Karala, Delhi vide Khatoni No.123/270 for the year 1997-1998.

(3.) The prospective accused namely Shri Subhash Chand Jain and Smt. Santosh Gupta claimed to have purchased 27 bighas and 13 biswas of the said land from the mother of the petitioner, Late Smt. Chhotto Devi and from maternal grand father of the petitioner namely Shri Kaila, who was joint owner of the said land.