DIP NARAYAN Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mr. Shekhar Prasad Sinha, learned counsel for the petitioners, Mrs. Ruby Pandey, learned A.P.P. appearing for the opposite party-State and Mr. Kalyan Banerjee, learned counsel for opposite party no.2.

(2.) This petition has been filed for quashing the order dtd. 14/6/2019 passed in Criminal Revision No.47 of 2019, arising out of C.P. Case No.2032 of 2015 passed by the learned Principal District and Sessions Judge, Dhanbad whereby the order dtd. 5/1/2019 passed by the learned Judicial Magistrate, 1st Class, Dhanbad has been reversed by the revisional court and direction was issued to examine one Arun Kumar Agrawal as witness at charge stage.

(3.) It is a case between two brothers. The complaint was filed by opposite party no.2, who is elder brother of petitioner no.1 alleging therein that the complainant has purchased 4 Kathas land in Saraidhela Mahato Tola in the year 1977 where he constructed a house but on 13/7/2015 he came to know that petitioner no.1 along with wife is living in his house after taking key of the house from the complainant under the pretext of looking after the house and also to keep the house clean.