SUBHASH KUMAR DATTA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) The instant Cr.M.P. has been filed for quashing the order taking cognizance dtd. 23/9/2022 in connection with Complaint Case No.443 of 2018 registered under Ss. 420, 468, 467, 379, 384, 323, 120B of the Indian Penal Code and Ss. 25A and 26/ 35 of the Arms Act.

(2.) As per the case of the Complainant, land measuring 0.83 decimal of Khata No.22 Plot No.64 was purchased by Chapla Devi registered deed vide registered deed No.2290 dtd. 6/5/1946.

(3.) In 1990, one Ghulam Subhani purchased 76 decimal by a forged registered deed being 17373 of the year 1990 appertaining to Khata No. 91, Village-Korra area 76 decimal which was sold to Sunil Kumar and Madhuri Singh by him in 1992 vide registered deed No.1912 and 1914, which was subsequently mutated in their name.