MANJURA DEVI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mr. Shailesh, learned counsel for the petitioner and Mr. Vijoy Kumar Sinha, learned counsel for the State.

(2.) The petitioner is apprehending her arrest in connection with Barwadda P.S. Case No.165/2023, registered for the alleged offence under Sec. 467/468/471/420/34 of the Indian Penal Code, pending in the Court of the learned Judicial Magistrate, 1st Class, Dhanbad.

(3.) Learned counsel for the petitioner submits that the petitioner is the purchaser of the land in question and the said land was transferred to the petitioner by accused nos. 1 and 2. He submits that if any act is done by accused nos. 1 and 2, that can not be subject matter of criminal trial to the petitioner, who has purchased the land.