BAJRANGI LAL GUPTA Vs. STATE OF U P

JUDGEMENT

(1.) Heard Shri Pramod Kumar Maurya, Advocate holding brief of Shri Shitlesh Pandey, learned counsel for the applicant, Shri Pankaj Saxena, learned A.G.A. for the State.

(2.) The applicant has challenged the order dated 09.01.2020, passed by the learned Chief Judicial Magistrate, Mau in Criminal Case No. 5864 of 2018 (Bajrangi Lal Gupta verus State of U.P. and another) by which his complaint was rejected. He has also challenged the order dated 04.08.2020 passed by learned Session Judge, Mau in Criminal Revision No. 13 of 2020 (Computerized No. CNR No. UPMA01-000657-2020 by which his revision was also dismissed.

(3.) The applicant stating himself to be sister's son of Maina Devi (Mausi) filed the complaint case that opposite party no. 2 (Bhanja) of Maina Devi fraudulently got executed a registered sale deed dated 06.04.2017 with respect to Gata No. 513 M area 14 kadi situated in Village Korauli, Tehsil Ghosi District, Mau from Maina Devi without making payment of any sale consideration, whereas the applicant had been looking after his Mausi.