SANJAY KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) This application under Section 482 of the Code of Criminal Procedure has been filed for quashing the order dated 29.11.2014 passed by the Additional Sessions Judge, 4th, Rohtas, at Sasaram, in Criminal Revision No.115 of 2013, by which he has dismissed the revision application filed against the order dated 15.01.2013 passed by the Chief Judicial Magistrate, Rohtas at Sasaram, in connection with Sasaram (Model) P.S. Case No.113 of 2012.

(2.) It is alleged in the Complaint Petition that the petitioners executed two registered sale deed on 11.08.2010 with respect to 21 decimal land, as mentioned in the Complaint Petition, to the Opposite Party No. Another sale deed was executed in the name of Dr. Punam Kumari, wife of Opposite Party No.2 for the same plot. It is alleged that out of 42 decimals land, six decimal lands in the name of the informant's wife was not mutated because the same was already sold in 1996 by the father of Petitioner No.3 to one Shailesh Kumar Chaturvedi and his wife.

(3.) The police after investigation submitted charge-sheet for the offence under Section(s) 406, 420, 120-B Indian Penal Code.