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 10.09.2015 passed by the Chief Judicial Magistrate, Nalanda, at Biharsharif, in Complaint Case No.160-C/2015 by which learned Magistrate after holding enquiry has found prima facie case against the petitioners for the offence under Section(s) 420 Indian Penal Code.

(2.) Heard counsel for the parties.

(3.) In the Complaint Petition, there is specific allegation that petitioner has purchased the land of the Complainant's mother in conspiracy with other accused persons knowing the fact that the said land belonged to the mother of the Complainant. It is also alleged in the Complaint Petition that the petitioner had filed petition for mutation before the Circle Officer, but mutation was not done in favour of the petitioner because he had filed forged certificate of Mukhiya.