RAJDEEP SINGH Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned counsel appearing for the petitioner, learned counsel appearing for the State and learned counsel appearing for the respondent No.2

(2.) The prayer in the writ petition is made for quashing of the entire criminal proceedings in respect of Chandwa P.S. Case No.123 of 2023 registered under Ss. 467, 468, 471, 420 and 120B of the Indian Penal Code pending in the Court of learned A.C.J.M., Latehar.

(3.) The complaint case was filed alleging therein that the respondent No.2 has filed one complaint before the learned ACJM, Latehar vide Complaint No.376 of 2022. The complaint was filed on 22/9/2022 by respondent No.2. In the complaint, the respondent No.2 has alleged that on 17/2/1988, late father of the respondent No.2 has entered into an agreement for purchasing the 32.56 acres of land in his name and in the name of his other family members. This land was the joint share holding of Sardar Harbans Singh, Gurdeep Singh, Sidheshwar Singh and Babu Ram Sawroop Singh. At the time of execution of sale deed, the father of respondent No.2 has unfortunately died and the sale deed was executed in the name of mother, brother Satyendra Singh and uncle etc. of respondent No.2