NAND KISHORE PRASAD SINGH Vs. RAJEEV KUMAR GUPTA

JUDGEMENT

(1.) THIS is an application under S.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 S.420, S.467, S.468, S.471, S.120 - B, IPC and ordered to issue summons against the petitioner.

(2.) HEARD .

(3.) IN the above petition, the petitioner enclosed the photo copy of Hukumnama, photo copy of rent receipts for the year 1988-89 and 1997-98 of Jamabandi No. 217 and rent receipts issued by the landlord, photo copy of Register II, order of Jamabandi Case No. 34 of 1956-57. On enquiry, however, it was found that the above documents were spurious and that the petitioner never had possession of the land.