SUNITA DEVI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) This petition has been filed for quashing of the entire criminal proceeding arising out of Lohardaga P.S. Case No.110 of 2019, G.R.No.46 of 2020 including the order taking cognizance dtd. 19/1/2021 passed by the learned Chief Judicial Magistrate, Lohardaga and pending in that learned court.

(2.) The complaint case has been filed alleging therein that Chandamani Devi wife of Nandlal Oraon aged 50 years living in Lohardaga P.S. Harmu Thana. On 17/6/2017 the petitioner agreed to sell 20 dismil land at Rs.32,000.00 per dismil of her land of khata no.54 and plot no.1417 price of Rs.4,80,000.00 was paid as advance in cash and cheque as well in front of witness and registry to be done when the rest amount would be paid. From 17/6/2017 till now, I went to her but every time she used to loiter and now I got to know that she had sold the said land to land broker. Since, we used to farming on said land and used its crop. The land was taken in the name of my daughter Radha Tirkey and the money paid from my husband's personal loan.

(3.) Mr. Gautam Kumar, the learned counsel for the petitioner submits that now the supplementary affidavit has been filed in which the document has been disclosed to suggest that the permission has been sought under sec. 47 of the Chhotanagpur Tenancy Act from the Deputy Commissioner, Lohardaga to transfer the land in question to the O.P.no.2. He submits that the petitioner is ready to transfer the land in question to the O.P.No.2.