NAGENDRA SHAHI S/O LATE RAMBRIKSHCA SHAHI, Vs. STATE OF BIHAR AND NAND KISHORE SHAHI S/O LATE RAM SWAROOP SHAHI

JUDGEMENT

(1.) Heard learned Counsel for the petitioners, learned Counsel for the opposite party No. 2 and learned Additional Public Prosecutor for the State.

(2.) This application under Section 482 of the Criminal Procedure Code has been filed seeking quashing of order dated 31.012.2004 passed by learned Chief Judicial Magistrate, Muzaffarpur in Complaint Case No. 2295/2004 taking cognizance against the petitioners for the offences under Section 406, 420, 468 and 120B of the Indian Penal Code.

(3.) Admittedly, petitioner No. 1 who was original owner of piece of land, portion of which was transferred to petitioner Nos. 2 and 3 in the year 1997 who transferred the land purchased by them in the year 1998 to the complainant.