BALESHWAR RAI 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 25.02.2013 passed by the learned Judicial Magistrate, 1st Class, Patna, in Complaint Case No. 1899(C) of 2012 by which the learned Magistrate after holding enquiry has found prima facie case against the petitioners and other accused persons for the offences under Sections 420, 467, 468, 471 and 120(B) of the Indian Penal Code. Heard learned counsel for the petitioners and learned counsel for the State.

(2.) The opposite party No. 2 has suo motu appeared by filing Vakalatnama, but today none appeared on his behalf although his name is appearing in the daily cause list.

(3.) From the complaint petition it appears that mere bald statement has been made by the complainant. There is no any description of land or boundary for which the sale deed has allegedly been executed in favour of the complainant and the sale deed has been executed by accused No. 1 to 8 in favour of accused No. 12, 13 and 14 as mentioned in the complaint petition.