RABINDRA SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD both the parties.

(2.) THIS application has been filed against the order dated 13.10.1999 and the order dated 11.07.2002 passed in Criminal Revision No. 85/2000-32/2002. A complaint was instituted on behalf of Chandra Mohan Singh (Opposite Party No. 2) alleging therein that the petitioner had filed false Vakalatnama in the name of his father Sidheshwar Singh in Mutation Case No. 117 of 1994-95. The Mutation Application was allowed on 25.08.1994. The opposite party No. 2-complainant, claims that he has purchased the land from Gaya Dusadh who is the son of Shivarati Dusadh and Jonhia. On the basis of his sale deed dated 08.01.1999 he filed an application for review before the Circle Officer, which was dismissed on 03.04.1999. Thereafter, the petitioner filed an appeal and the appeal was allowed. The petitioner filed a revision against the order of the Deputy Collector Land Reforms, dated 26.02.2003 and finally he succeeded which should be apparent from Annexure- 6 which is the order of the Collector.

(3.) IN the result, the order dated 13.10.1999 passed by the Judicial Magistrate Second, Buxar and the order dated 11.07.2002 passed by the First Additional Sessions Judge, Buxar in Criminal Case NO. 85/2000-32/2002 are hereby quashed. This application is allowed.