ANOOP KUMAR Vs. STATE AND ANR.

JUDGEMENT

(1.) By this petition under Section 482 Cr.P.C., the petitioner seeks quashing of the order dated 13.08.2014, passed by the learned Additional Sessions Judge, Rohini Courts, dismissing Criminal Revision Petition No.63/2013 filed by the petitioner for laying challenge to the order dated 13.09.2013 passed by the learned Metropolitan Magistrate, whereunder the petitioner's application under Section 156(3) Cr.P.C. was rejected and he was further declined any opportunity to lead pre-summoning evidence.

(2.) A brief statement of the relevant facts is considered necessary.

(3.) The petitioner's further case is that though he enjoyed the possession of the plot for almost nine years from July, 1998, no sale deed was executed by the respondent no.2 in his favour, despite repeated requests in this regard. The petitioner further claims that in August, 2007, the labour working on his plot was forcibly removed by the respondent no. 2 and on making enquiries, he learnt that the respondent no.2 vide General Power of Attorney dated 15.01.1997 had already sold the said plot to one Shri Ashwani Maini, who in turn had sold the property to one Smt.Beena Rani Goela.