NIRMALA DEVI Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) With the consent of the parties, both the matters have been heard together and are being disposed of by this common judgment.

(3.) In this application petitioner no.1 is the purchaser of the land bearing Khata No.163, Khesra No.427 measuring area 16 decimals in Mauza Sarkatiya vide registered sale deed dated 05.11.2003 executed by Pramod Singh and Rakesh Kumar Singh, son of Pramod Singh who are descendants of the common ancestor and Khatiyani Raiyat late Durga Singh. Petitioner nos.2, 3, 4 and 5 are sons of the petitioner no.1, whereas petitioner no.6 is brother of petitioner no.1. According to the petitioners, Pramod Singh and Rakesh Kumar Singh (accused nos.1 and 2 and petitioners in Cr.Misc.No.32377 of 2014) and the complainant-opposite party no.2 are co-agnate and descendants of Khatiyani Raiyat late Durga Singh. Khata No.163 belongs to both of them.