ARJUN Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri Suneel Kumar Mishra, learned counsel for the applicants, Sri Ravi Chandra Srivastava, learned counsel for the opposite party no.2 and learned A.G.A. for the State.

(2.) The present 482 Cr.P.C. application has been filed to quash the entire proceedings as well as summoning order dated 10.08.2016 passed by Judicial Magistrate Ist, Bhadohi, in Complaint Case No.340 of 2013 (Ram Abhilakh Vs. Arjun and Others), under Sections- 419, 420 I.P.C., Police Station- Suriyawan, District- Bhadohi, pending in the court of Judicial Magistrate Ist, Bhadohi.

(3.) Learned counsel for the applicants submits that the dispute between the parties was purely civil in nature and there was no occurrence of any criminal offence. It is thus submitted that undisputed facts of the case are that the applicants Arjun, Bheem and Ramu (Applicant Nos.1, 2 and 3) had executed a general Power of Attorney in favour of opposite party no.2 on 24.12.1993 with respect to their agricultural land. Acting under the said general Power of Attorney, opposite party no.2 executed a registered sale deed on 08.03.1999 in favour of his sons Lal Chandra, Suresh Chandra, Mata Shankar and Dinesh Chandra.