DIJA PADA ROY Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard 1. Mr. Mukesh Bihari Lal, learned counsel for the petitioners, Mr. Shailesh, learned counsel for opposite party no.2 and Mr. Achinto Sen, learned counsel for the State.

(2.) This petition has been filed for quashing of the entire criminal proceeding including the order taking cognizance dtd. 5/5/2015 arising out of Dhanbad P.S. Case No.670 of 2014, corresponding to G.R. No.3011 of 2014, pending in the court of the learned Judicial Magistrate, 1st Class, Dhanbad.

(3.) The FIR was registered alleging therein that an agreement was executed between the petitioner no.1 and informant on 9/2/2010 for sale of land. It was further alleged that on 9/2/2010, petitioner no.1 received a sum of Rs.2,50,000.00 from the informant and it was agreed that he will register the said land within five months. It was also alleged that petitioner no.1 always denied to register the same. It was further alleged that petitioner no.1 and his both sons, petitioner nos.2 and 3, abused the informant and took a sum of Rs.4,000.00 from the pocket of the informant.