RAMDEO Vs. STATE OF U P AND ANR

JUDGEMENT

(1.) Heard Shri Shiv Ganesh Singh, learned counsel for the applicant, learned AGA for the State as well as Shri Manoj Kumar Singh, learned counsel for the opposite party No.2.

(2.) The applicant has approached this Court by way of filing this application under Section 482 Cr.P.C. for quashing of the proceedings of Case No.1577/2013, arising out of Case Crime No.331/13, under Sections 419, 420 IPC pending in the Court of Additional Chief Judicial Magistrate, Bahraich.

(3.) It has been contended on behalf of the applicant that the opposite party No.2 moved an application under Section 156(3) Cr.P.C. with the allegations that the applicant was bhumidhar of land bearing Gata Nos.629, 636, 634 situated at Village Huzurpur, District Bahraich. The opposite party No.2 entered into an agreement with the applicant and agreed to purchase the aforesaid land for a sum of Rs.1,60,000/-. The sale-deed was executed on 25.03.2013. The opposite party No.2 was also put in possession of the land sold. However, the applicant again sold the said land to one Smt. Nandrani by means of registered sale-deed on 05.05.2013. After the order was passed on the application under Section 156(3) Cr.P.C., the police registered a case against five persons and after investigation submitted charge-sheet against the applicant.