RAJENDRA PRASAD GUPTA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard the parties. This application has been filed for quashing of the order dated 1.3.2005, passed in P.C.R. Case No. 249 of 2004, whereby and whereunder, the then Additional Chief Judicial Magistrate, Rajmahal took cognizance of the offences punishable under Sections 120-B, 420, 467 and 368* of Indian Penal Code against the petitioners and others including Nirmal Kedia (accused No. 9) and Piyush Kedia (accused No. 8).

(2.) According to the case of the complainant as it appears from the complaint petition, certain piece of land had been purchased/acquired by the complainant from one Baijnath Kedia either in his name or in his brother's name, but same land was sold by Nirmal Kedia (accused No. 9), son of Baijnath Kedia, and Piyush Kedia (accused No. 8), grandson of Baijnath Kedia, to these petitioners though the land after being sold by Baijnath Kedia never belongs to them.

(3.) On such allegation, complaint bearing P.C.R. Case No. 249 of 2004 was instituted in which cognizance of the offences punishable under Sections 120-B, 420, 467 and 368* of Indian Penal Code was taken against the petitioners and others including Nirmal Kedia (accused No. 9) and Piyush Kedia (accused No. 8). That order is under challenge.