VRISH BHAN SHARMA Vs. STATE OF U P

JUDGEMENT

(1.) Heard Sri B.P. Verma, learned counsel for applicant and learned AGA for State of U.P.

(2.) Applicant has invoked jurisdiction of this Court under Section 482 of Code of Criminal Procedure, 1973 (hereinafter referred to as "Cr.P.C.") with a prayer to quash charge sheet dated 13.03.2003 as well as further proceedings in Case No. 468/9/2003, State vs. Darshan Kumar and Others, under Sections 420, 467, 468, 571 and 120-B IPC, Police Station Sadar Bazar, District Mathura, pending in the Court of VIth Additional Chief Judicial Magistrate, Mathura.

(3.) Learned counsel for applicant has contended that applicant has got executed sale-deed of land of which he had no legal right but if that be so, prima facie, it cannot be said that offence under Sections 420, 467, 468, 571 and 120-B IPC against applicant is made out.