SURENDRA KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) The present petition under Sec. 482 Cr.PC has been preferred by the petitioners against the impugned order dtd. 18/4/2016 whereby Shri Arvind Kumar Singh, learned Judicial Magistrate, 1st Class, Munger, has taken cognizance against the accused persons including the petitioners of the offences punishable under Ss. 323, 420, 467, 468 and 504 of the Indian Penal Code in Criminal Complaint No. 687 of 2015 titled Pramendra Bhushan Vrs. Surendra Kumar and Others.

(2.) The Criminal Complaint was filed by one Pramendra Bhushan against the petitioners and other three coaccused alleging that house constructed on 5 katthas of land situated in Mauza Dalhatta Bazar, bearing Tauzi No. 1338, Ward No. 4, Holding No. 571 (new), 69 (old) by a registered sale deed on 22/8/1957. It is further alleged that 01 kattha of the same land was again sold by the petitioner Surendra Kumar in favour of co-accused Smt. Shashi Devi and Manoj Kumar Vishwakarma on 12/6/2015 and, thereafter, the purchasers Smt. Shashi Devi and Manoj Kumar Vishwakarma came to the house of the Complainant and started asking for possession of the same.

(3.) I heard learned counsel for the petitioners, learned APP for the State and learned counsel for the Opposite Party No.2.