KAMTA CHAUBEY Vs. STATE OF BIHAR

JUDGEMENT

(1.) This application under Section 482 Cr.P.C. has been filed for quashing of the order dated 22.6.2005 passed by learned S.D.J.M., Buxar in Complaint Case No. 523(C)/ 2004 thereby cognizance under Sections 147, 323, 379 and 448 I.P.C. has been taken against this petitioner & others.

(2.) Heard learned counsel for the petitioner as well as opposite party no. 2.

(3.) It appears that Maharshi Vishwanath College, Buxar is running since 1958-59 over the land named and styled as Khakhi Baba Hata situated in Charitravan, Buxar, District-Buxar. This petitioner is the Principal of the College. It further appears that opposite party No. is claiming that land on the basis of oral gift made by Dumrao Maharaj whereas the college is claiming that land by virtue of registered gift deed 1.2.1958 (Annexure-2). It further appears that opposite party no. 2 has filed several cases civil as well as criminal against the college authorities claiming his title over the land over which the college is standing.