SHAMBHU SHARAN SRIVASTAVA, SON OF LATE KEDAR NATH SRIVASTAVA Vs. STATE OF BIHAR AND DHARAMSHILA DEVI, WIFE OF LATE RAMESH PRASAD SINGH

JUDGEMENT

(1.) This application has been filed for quashing the order dated 7.6.2007, passed in Complaint Case No. 528C/07 by which the Court below has taken cognizance for offences under Sections 420,423/34 and 120B of the Indian Penal Code.

(2.) The Complainant is Mostt. Dharmshila Devi. She has alleged that she executed a sale deed for a small piece of land in favour of Arvind Kumar. It is alleged that Arvind Kumar converted the papers on which she had signed, into a power of attorney in his favour. Using this power of attorney the said Arvind Kumar and Alok Kumar sold her lands to different persons mentioned in the complaint petition.

(3.) Learned Counsel for the Petitioner submits that as far as Shambhu Sharan Srivastava one of 11 accused in complaint petition, there is not a word against him in the complaint petition, S.A. or evidence of the other witnesses who were examined in support of the complaint case.