JAI MANGAL KUMAR Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) HEARD the parties and perused the record of this case.

(2.) THIS application has been filed for quashing the entire criminal proceeding initiated against the petitioner including the order dated 7.6.2002 passed by the Chief Judicial Magistrate I/C, Jamshedpur, in G.R. Case No. 1168 of 2001, taking cognizance of the offence against petitioner under Sections 419, 420, 467, 468, 471 and 120 -B of the Indian Penal Code.

(3.) THE question aforesaid arose out of the following short facts; the allegation against the petitioner Jaimangal Kumar is that he filed a suit being Title Suit No. 6 of 2000 against one Mr. B.J. Aibara in the Court of the Sub -Judge -I for declaration of his title over the suit property, which was decreed in his favour, pursuant to a compromise decree passed by Lok Adalat.