FULESHARI DEVI Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned Additional Public Prosecutor for the State and learned counsel for opposite party no.2.

(2.) This is an application on behalf of four petitioners seeking quashing of the order dated 30.03.2005 passed by Shri H. Ansari, Judicial Magistrate, Siwan, in complaint case no. 204C/2005 taking cognizance for the offences under Sections 417, 465 and 120B of the Indian Penal Code besides quashing of entire proceeding before the court below.

(3.) The relevant facts of this case is that opposite party no.2 claiming herself purchaser of a piece of land by virtue of registered sale deed executed by one Deojhari Kunwar as self and Karta of the family constituting herself and only son Dhananjay Kumar Singh, who appeared as witness in the deed dated 18.10.2002, subsequently petitioners perforce got a deed executed in their favour by said Dhananjay Kumar Singh claiming the land falling in his share on partition without paying any consideration.