S K JAISWAL Vs. GULAB CHAND

JUDGEMENT

(1.) This is an application under Section 482 of the Code of Criminal Procedure for quashing the cognizance as also Criminal Case No. 45 of 1994 pending in the Court of the Chief Judicial Magistrate, Mandla.

(2.) On 26.12.1991 the non-applicant filed a complaint against the applicants alleging that on 26.11.1991 all the three applicants along with police force had demolished a protion of the construction of his house in course of anti-encroachment drive and carried away 15 G.I. Sheets.

(3.) The complaint was registered under Sections 427, 451 and 380/34 of the Indian Penal Code and process were issued against the applicant under Section 204 of the Code of Criminal Procedure calling upon the applicant to appear anti face the trial.