BIRENDRA KUMAR SINGH Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Instant petition has been filed for quashing the order dtd. 20/2/2018 passed by learned Additional Sessions Judge-I, Chatra in connection with Itkhori P.S. Case No.77 of 2007 whereby cognizance has been taken under Ss. 467, 468, 341, 323, 504 of the Indian Penal Code and Ss. 3 and 4 of Scheduled Caste and Scheduled Tribe (Prevention of Atrocities) Act (hereinafter called SC/ST Act).

(2.) The complaint petition is the basis of the present case. The prosecution case, in brief, is that the accused No.1-Ram Ratan Singh in collusion with revenue authorities made false settlement of land. On the basis of the settlement of Gairmazurua land, false sale deed has been executed by setting up an imposter.

(3.) In this manner, Ram Ratan Singh made false settlement with respect to Plot No.984, Khta No.147, area 2.40 acre, village Dhuna, P.S. Itkhori. It is also alleged that on 23/2/2007 by administrating liquor to the complainant, got the land registered showing payment of consideration amount of Rupees Three Lakhs and in collusion with the revenue authority, it has also been mutated. When the complainant protested, he was assaulted. They also came to his house and called them by caste name and threatened them with life.