JAINENDRA KUMAR JYOTI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mr. Rupesh Singh, learned counsel for the petitioner, Mr. Fahad Allam, learned counsel for the State and Mrs. Richa Sanchita, learned counsel for opposite party no.2.

(2.) This petition has been filed for quashing the order taking cognizance dtd. 22/12/2011 as well as entire criminal proceeding arising out of the Complaint Case being P.C.(C/1) Case No.161 of 2009, pending in the court of the learned Sub Divisional Judicial Magistrate at Seraikella.

(3.) The complaint case was filed on 7/12/2009 alleging therein that the petitioner along with another co-accused namely Satrughan Kumar defrauded the complainant and his company namely Adhunik Group of Companies, P.S. Kandra, District- Seraikella-Kharsawan by fraudulently transferring the piece of land bearing Thana No.47 Khata No.45, Plot No.562 and 656, measuring an area of 0.46 acres on the basis of Power of Attorney which upon scrutiny and verification by the complainant was found that Plot No.562 belongs to the Government and its real Khata No. is 77 instead of Khata No.45. It was further alleged that the aforesaid act of cheating and forgery committed by the petitioner and one another co- accused person, the petitioner has been siphoned away Rs.1,90,000.00 of the complainant towards consideration money of the aforesaid land.