MANJARI SINHA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) By the Court:- Heard the parties.

(2.) This Criminal Miscellaneous Petition has been filed with a prayer for quashing the entire criminal proceedings in Special Case No.14 of 2000 corresponding to Vigilance Case No.27 of 2000 as well as the cognizance order dtd. 22/6/2013 passed by the Special Judge, Vigilance, Ranchi by which cognizance has been taken of the offences punishable under Sec. 420, 467, 468, 471, 477A, 423, 424, 109, 120B, 201 of the Indian Penal Code and under Sec. 13 (1) (d) read with Sec. 13 (2) of the Prevention of Corruption Act, 1988 inter alia against the petitioner.

(3.) The case of the prosecution in brief is that 12.15 acres of land of Mouza Kamre appertaining to Khata No.60, Plot Nos.1051 and 549 belonging to ex-landlord Kailash Nath Bharti and Baijnath Dayal Bharti was settled by them (Chaparbandi settlement) to Krishna Ballabh Narayan Singh and subsequently, the said Krishna Ballabh Narayan Singh sold the land to Smt. Bameshwari Devi on 7/4/1961 through registered sale-deed and subsequently the land was mutated in the name of Smt. Bameshwari Devi and Jamabandi was opened in her name by the then Circle Officer. Thereafter, the said land was sold to Abdul Hafeez in the year 1988 through registered sale deed. Out of the said land measuring 12.05 acres, a piece of land measuring 4.05 acres was sold by Abdul Hafeez to Neelanchal Grih Nirman Samiti, Kamre and subsequently the Secretary of the said Neelanchal Grih Nirman Samiti, Kamre sold the said lands by way of small plots of land to several persons including the petitioner whose name appears at serial No.09 of the persons to whom the land has been sold by Neelanchal Grih Nirman Samiti, Kamre, in page-3 of the F.I.R. and the name of the petitioner has cropped up only in the third charge-sheet filed by the Investigating Officer on 3/12/2010 being charge-sheet No.66 of 2010. Thereafter, vide order dtd. 22/6/2013, the learned Special Judge, Vigilance, Ranchi has taken cognizance inter alia for the offences punishable under Ss. 420, 467, 468, 471, 477A, 423, 424, 109, 120B, 201 of the Indian Penal Code and under Sec. 13 (1) (d) read with 13 (2) of the Prevention of Corruption Act, 1988.