SURENDRA KUMAR VERMA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mr. Anil Kumar Sinha, learned counsel for the petitioner and Mr. Shweta Singh, learned counsel for the State and Mrs. Manjushree Patra, learned counsel for the O.P. No.2.

(2.) This petition has been filed for quashing the order dtd. 18/1/2013 passed by the learned Additional Sessions Judge-V, Hazaribag in Criminal Revision No. 64 of 2011 arising out of Complaint Case No. 1272 of 2007, corresponding to T.R. No. 370 of 2011 whereby the order dtd. 15/2/2011 passed by the learned Judicial Magistrate, Ist Class, Hazaribagh dismissing the complaint petition, has been set aside.

(3.) The complaint petition has been filed alleging therein that the complainant came in physical possession of land measuring an area of 0.32 acre out 1.02 acres in plot no. 61 under khata no. 92 situated in village Korrah, P.S. and District-Hazaribagh on the basis of purchase of the land through a registered sale deed executed by one Manki Ram Chamar, Jitan Bhuiyan and Chintaman Bhuiyan on 17/6/2006.