MEENA KUMARI Vs. TULSI RAM

JUDGEMENT

(1.) Petitioners herein pray for quashing of the criminal proceedings initiated against them by complainant Tulsi Ram through a private complaint filed by him registered wih learned Additional chief Judicial Magistrate, Hamirpur, as Criminal Complaint No. 263-1/95.

(2.) It appears, Tulsi Ram filed a complaint before the learned Additional Chief Judicial Magistrate for the trial of the accused for the offences punishable under Sections 463, 468, 420, 423 read with Section 120-B of the Indian Penal Code.

(3.) The case of the complainant is complaint was that he was allotted land measuring 6 Kanals 7 Marlas at Tikka Khagal, Mauja Jangal, Tehsil and District Hamirpur as landless and poor person pursuant to the scheme framed under H. P. Village Common Lands (Vesting and Utilisation) Act, 1974. The mutation of the land allotted to him was sanctioned on 27/04/1980.