SURENDRA PRASAD SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) Seeking quashing of Complaint Case No. 4117 of 2012, Trial No. 3971 of 2014 registered by the Judicial Magistrate, Saran vide order dtd. 19/2/2014 for offences under Ss. 420, 468, 471 and 34 of the Penal Code, this application has been filed under Sec. 482 Cr.P.C., 1973

(2.) The facts in brief and the nature of grievance made out by the complainant is to the effect that with mala fide intention the documents with regard to joint ownership of the property has been created by the present applicants who are Respondent Nos. 5 to 8 in the complaint in connivance with the Revenue and other officers who are respondent Nos. 1 to 4 in the complaint and it is alleged in the complaint that by preparation of such false and fabricated documents the applicants herein have received a compensation of Rs.8,04,960.00 from the officers of the National Highways Authority in the matter of acquisition of land as was notified in the daily newspaper.

(3.) Inter alia contending that false and fabricated documents of co-ownership/ownership has been created by Respondent Nos. 5 to 8 in connivance with and with the help of Government official Respondent Nos. 1 to 4. On filing of the complaint, the complainant examined himself, produced the document of his ownership and after examining two more witnesses, namely, Pashupati Singh and Chandra Bhushan Singh the complaint has been registered. However, the complaint has been registered and summons issued only to the present applicants who are Respondent Nos. 5 to 8 whereas; with regard to the allegation made against the Government officials, namely, Respondent Nos. 1 to 4 who are said to have been instrumental in facilitating the present applicants to create the fabricated document, the matter has been referred to the Collector for inquiry and submission of the report.