ANUP LAL MODI Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard Sri Y.V. Giri, learned Senior Counsel for the petitioners and Sri Jharkhandi Upadhyay, learned A.P.P. for the State.

(2.) This petition seeks the quashing of order dated 19.5.1999 by which the petitioners was summoned by Sri K.M. Srivastava, Judicial Magistrate, 1st Class, Bhagalpur for committing offences under Sections 149, 420 and 468 of the Penal Code in Complaint Case No. 165 of 1997.

(3.) The allegations in the complaint petition were that the complainant had got certain properties in his share through a decree of the Civil Court in a particular suit as detailed in the complaint petition. He was an old person and he did not have any son and his only daughter was residing in the complainant's house at Nawada. The complainant was a permanent resident of Village-Nawada, P.S.-Sultanganj, District-Bhagalpur.