RIPUNJAN PRASAD SINGH Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Instant criminal miscellaneous petition has been filed for quashing the summoning order dtd. 25/7/2022 passed in Complaint Case No.4642 of 2022 pending in the Court of learned Judicial Magistrate-XXIV, Ranchi under which a prima facie case has been made out under Ss. 420/34 of the Indian Penal Code.

(2.) Plot of land measuring an area 48 decimal of Khata No.189, R.S. Plot No.1255 under Lalpur Police Station, is subject matter of dispute. The complainant claims the property to have purchased from power of attorney holder of one Ramesh Kumar @ Ramesh Oraon in whose favour the power of attorney was executed on 20/9/2004 from the legal heirs Md. Musa, Rabia Khatoon, Md. Shahid Jamal and others. Complainant purchased the said land and the complainant purchased the land from him on 30/10/2007.

(3.) The main dispute of the complainant is that petitioner- Ripunjay Prasad Singh (accused no.4) claims to have purchased the property from Bablu Karmakar (accused no.1) in 2013 by registered sale deed.