RAMA KANTA DHAR Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. Pran Bora, learned counsel for the petitioners and Mr. KK Parasar, learned Addl. Public Prosecutor for the State respondent No. 1.

(2.) The petitioners have filed an application under Sec. 482 Cr.P.C. for quashing of charge sheet bearing No. 12/2019, dtd. 28/2/2019 in connection with Raha P.S. Case No. 103/2018 under Ss. 420/468/471/120B/34 IPC and order dtd. 15/5/2019, passed by the learned Chief Judicial Magistrate, Nagaon and order dtd. 16/5/2019, passed by the learned Sub-Divisional Judicial Magistrate, Nagaon in P.R.C. No. 533/2019 (Corresponding to G.R. Case No. 3183/2018) taking cognizance of the instant case and issuing summons to the petitioners under the aforesaid Ss. of law.

(3.) The brief facts of the case is that the father of the petitioners late Rabindra Kumar Dhar purchased a plot of land measuring 15 Lechas situated at Patta No. 7, Dag No. 15 under Raha Police Station at Village- Chaparmukh Town in the District of Nagaon, Assam from the father of the respondent No. 2, late Subodh Chandra Dutta vide registered Deed of Sale bearing No. 2766, dtd. 18/5/1995.