SATYENDRA SINGH @ GHANSHYAM SINGH SON OF LATE HARI SHANKAR SINGH RESIDENT OF VILLAGE- HAZIAPUR Vs. STATE OF BIHAR

JUDGEMENT

(1.) The present case arises out of Complaint Case No. 802 of 2014 filed by the opposite party no. 2 against the petitioner (accused no. 1) and other accused persons. It has been alleged in the complaint petition that a land appertaining to Khata No. 137, Khesra No. 510, Rakwa-11.11 dhurs belongs to one Bishundeo Narayan Singh and Khata No. 22 belongs to one Raj Kumar Noniya. It is further stated in the complaint petition that a partition had taken place in the year 1977 in between the brothers of the father of the complainant. The complainant are said to be two brothers, namely, Jitendra Singh and Satyendra Singh (accused no. 1). It is further stated that Khesra No. 510 is in joint ownership with his uncle. It is also the case of the complainant that as far as Khata No. 137, Khesra No. 580 bearing Rakwa 8.12 is concerned, the petitioner herein was given Khesra No. 580 in place of Khesra No. 510 after partition and thereafter the parties have been coming into peaceful possession of the said land. It is further alleged that accused nos. 7 and 8, namely, Shrikant Tiwary and Sheikh Ajimullah had got a registered sale deed dated 13.3.2014 prepared in conspiracy with the petitioner herein with the intention of grabbing the land.

(2.) In the aforesaid Complaint Case No. 802 of 2014 (Trial No. 1455 of 2014), the learned trial court by an order dated 06.8.2014 has been pleased to summon the accused persons for the offences punishable under sections 467, 468/34 of the Indian Penal Code.

(3.) The present petition has been preferred against the aforesaid order dated 06.8.2014 passed by the learned Chief Judicial Magistrate, Gopalganj.