ARBIND KUMAR Vs. THE STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioner; learned A.P.P for the State and learned counsel for the opposite party no. 2.

(2.) The petitioner has moved the Court under section 482 of the Code of Criminal Procedure, 1973 (hereinafter referred to as the 'Code') for the following relief: "That instant application is being filed for quashing the F.I.R. vide Saharsa Sadar P.S. Case No. 108/2011 dated 13.03.2011 registered under Sections 420/ 120B/ 467/ 468/504/34 of the I.P.C."

(3.) The petitioner and six others have been made accused in Complaint Case No. 1909 (C) of 2010 which was sent by the court to the police resulting in lodging of Saharsa Sadar P.S. Case No. 108 of 2011 dated 13.03.2011 under various sections of the Indian Penal Code. The allegation against the petitioner is that he had executed sale deed in favour of the complainant and pursuant thereto the complainant/informant (opposite party no. 2) had got the land mutated in his favour in the Government/concerned official records. It is alleged that later on, the other co-accused Debu Sah had sold the same land in favour of the remaining five co-accused.