JITENDRA KUMAR Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Instant petition has been filed for quashing the order taking cognizance dtd. 21/8/2019 under Ss. 406, 420, 467, 468, 471, 120B, 34 of the Indian Penal Code in connection with Adityapur P.S. Case No.273 of 2018 corresponding to G.R. No.456 of 2019.

(2.) As per the prosecution case, the informant had purchased a piece of land measuring an area 13 decimal for consideration amount of Rs.40,00,000.00from one Lila Devi, mother of petitioners by registered sale deed and thereafter the mutation had also been done in favour of informant- Dharamvir Singh and assured that she will vacate the house within 10-15 days and when he went to take the possession, he was abused and threatened that they will sell the property to some other person. After investigation, charge sheet was submitted against Lila Devi on 30/1/2019 on the basis of which cognizance has been taken.

(3.) The supplementary charge sheet has been submitted by the Investigating Officer on 4/8/2019 on the basis of cognizance has been taken against these petitioners.