DINESH CHANDRA GUPTA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) In this application the petitioners has prayed for quashing the entire criminal proceeding in connection with Manjhiaon P.S Case no. 133 of 2011 corresponding to G.R. no. 1821 of 2011 including the order dated 07.07.2012 passed by the learned Civil Judge (Jr. Division)-VII, Garhwa, whereby and whereunder cognizance has been taken for the offence punishable under section 406 & 420 of the Indian Penal Code.

(3.) The prosecution story as would arise from the written report on behalf of informant is that the informant and other co-sharers owned and possessed the ancestral property in village Bidanda, which was managed and controlled by his elder brother i.e. is the petitioner no. 1. It has also been alleged that that the petitioner no. 1 transferred 40-50 acres land of village Bedanda being the joint family property to several villagers on consideration of Rs 60-70 lacs claiming the same to be his own, and thereby causing loss to the other cosharers.