AMARENDRA KUMAR Vs. STATE OF BIHAR AND ANR

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned counsel for the State.

(2.) By way of filing an application under section 482 of the Code of Criminal Procedure, the petitioner seeks quashing of the order dated 27.11.2014 passed by the learned Chief Judicial Magistrate, Jehanabad in connection with Jehanabad P.S.Case No. 498 of 2014 registered under Sections 147, 149, 323, 341, 307 and 379 of the Indian Penal Code, whereby and where under he has directed the Jail Superintendent, Jehanabad to produce opposite party no.2 before the Registrar, Jehanabad to ensure registration of document.

(3.) According to the prosecution case, on 20.11.2014 the informant received an information from his brothers Jitendra Sharma and Dilip Kumar to the effect that one Narayani Devi wife of Late Jai Ram Singh had contacted for sale of a piece of land measuring 5 bigha with respect of khata nos. 340, 343, 753, plot nos. 104, 34, 15 for which Late Jai Ram Singh had received a sum of Rs. 4,71,000.00 from the petitioner (informant). On such information when the informant along with his brothers came to the office of the Registrar, Jehanabad, they saw Ramjeet Yadav, Lallan Yadav, Ranjeet Yadav and Gadi Yadav, all sons of Lallan Yadav, Butan Yadav and Kamlesh Yadav present there. The aforesaid persons assaulted the informant and his brothers by fasuli and iron rod. They also snatched gold chain from the brother of the informant.