VIJAY KUMAR SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) The petitioners, above named, have invoked the criminal writ jurisdiction of this Court for quashment of FIR bearing Mehus Police Station Case No. 24 of 2015, dated 01.09.2014 registered for the offences under Sections 420, 467, 471, 406, 506, 509 and 511 of the Indian Penal Code.

(2.) The prayer is on the ground that the FIR discloses no offence on its bare perusal.

(3.) According to First Information Report lodged by Sudha Devi/respondent no. 5, the informant had purchased land through registered sale deed dated 16.08.2012 appertaining to Plot No. 3411 under Khata No. 691, Area 6 decimals and in Plot No. 6640 under Khata No. 692, Area 57 decimals from Most. Mundrika Devi of village Mehus, district Sheikhpura. One Ram Naresh Singh sold away the same properties through registered sale deed dated 24.11.2015 in favour of petitioner no. 2 Lalit Vijay just to cheat and defraud the informant. Petitioners Chitranjan Kumar and Gautam Kumar are witness on the sale deed executed by Ram Naresh Singh and they are alleged to have conspired in creation of the subsequent sale deed. On being asked by the informant for their misdeed aforesaid the accused persons committed abuse, assault and attempted to outrage the modesty of the informant.