RANA RANG BAHADUR SINGH SON OF SARJU SINGH Vs. STATE OF BIHAR AND MAHANAND PANDEY SON OF LATE GANESHI PANDEY

JUDGEMENT

(1.) Heard learned Counsel for the petitioner and learned Additional Public Prosecutor for the State. None appeared on behalf of the opposite party No. 2.

(2.) This is an application under Section 482 of the Criminal Procedure Code seeking quashing of the order dated 28.04.2004 passed by Shri V.P. Tiwari, Judicial Magistrate, 1st Class, Gaya, in complaint case No. 805/2003 taking cognizance for the offence under sections 420, 467, 468/34 and 120B of the Indian Penal Code against accused persons named in the complaint petition including the petitioner.

(3.) Admitted relevant fact of this case is that the opposite party No. 2 filed complaint case No. 805/2003 against three persons out of whom non-petitioner Kedar Pandey executed a sale deed with respect to a piece of land in favour of petitioner figuring at serial No. 2 in the complaint petition in the accused column.