RANJAN KUMAR Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mr. Shailesh, learned counsel appearing for the petitioner and Mr. Vineet Kumar Vashistha, learned A.P.P. for the State.

(2.) This criminal miscellaneous petition has been filed for quashing of the entire criminal proceedings, in connection with Dhanbad P.S. Case No. 394 of 2020, pending in the Court of learned Chief Judicial Magistrate, Dhanbad.

(3.) The case was instituted on a written complaint given by O.P. No. 2 on 4/10/2020 before the Officer-in-Charge, Dhanbad P.S. stating and alleging therein that one Ranjan Kumar in connivance with Rama Kumari and other partners of Nirmala Nand Constructions had mischievously grabbed Rs.53,00,000.00 by selling a flat in Malti Kunj Apartment, Jai Prakash Nagar, Dhanbad. It is alleged in the said written report that the flat in question which was sold to the informant was not constructed in accordance with the provisions laid down by MADA, Dhanbad and the whole building of Malti Kunj Apartment was constructed on a fake and unapproved map.