MAHANT DHARMENDRA DAS Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Shri Mohiuddin Khan, learned counsel for the applicant and Shri Rupendra Kumar Singh, learned counsel for the respondent.

(2.) This petition under Sec. 482 Cr.P.C. has been filed for setting aside the judgment and order dtd. 13/12/2019 passed by the Additional Sessions Judge, Court No.7, Lucknow in Criminal Revision No. 674 of 2019(Bharat Singh Vs. State of U.P. and another) and order dtd. 18/10/2019 passed by the Sub Divisional Magistrate, Bakshi Ka Talab, Lucknow in case no. 10190 of 2019 (Computerized No. T201910460410190) (Dharmendra Das Vs. Bharat Singh).

(3.) Submission of the learned counsel for the applicant is that land bearing Gata No. 259 area 6.7660 hectare, Khasra No. 333 area 1.1320 hectare and Khasra No. 406 Ga area 0.9780 hectare situated in village- Aldampur, P.S. Itaunja District- Luknow originally belongs to Thakur Ji Maharaj Trust, Udaseen Sangat, Guruduwara, Nanak Shahi, Purani Sabji Mandi Chowk Lucknow ( hereinafter referred to as "Thakur Ji Maharaj Trust") and the opposite party no. 2 is claiming to have purchased the disputed land from Shri Mahant Bharat Das through sale deed dtd. 17/7/2006.