NAND KISHOR SINHA Vs. STATE OF BIHAR

JUDGEMENT

(1.) This is an application under section 482 of the Code of Criminal Procedure for quashing the order dated 15-5-2001 passed by the Chief Judicial Magistrate, Nalanda in Silao P. S. Case No. 328/2000 by which he has take cognizance under Sections 420, 467, 468, 471, 120-B, IPC and ordered to issue summons against the petitioner.

(2.) Heard.

(3.) It appears that the petitioner filed a petition on 16/5/2000 before the D.C.L.R., Rajgir stating therein that the ex-landlord has settled a land measuring 42.50 acre of Mauza Ujarpur, Khata No. 44 Plot No. 570 through Hukurnnama in the name of his father Nanda Mahto on 2/11/1932. The Ex- landlord thereafter issued rent receipts in the name of his father. After vesting of Jamindari, return was filed in his father's name, and accordingly his father's name was entered into Register II. The Anchal Adhikari then after receipt of the rent granted rent receipts in the name of his father. After the death of his father the petitioner was granted rent receipt for 1997-98. It was further stated therein that the petitioner learnt that the Government wanted to give the land to arms factory treating the same to be Gair Majarua land and thereby depriving him of compensation. The petitioner hence prayed that he was ready to pay the rent due and so rent receipts be issued after receiving the rent due so thai he may get compensation.