ANUJ KUMAR Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) In this application the petitioner has prayed for quashing the order dated 21.07.2015 passed by the learned Judicial Magistrate, Ranchi in Tatisilwai P.S. Case No. 40 of 2015 whereby and where under process under Section 82 of the Cr.P.C. has been issued.

(2.) A First Information Report was instituted in which it was alleged that the petitioner and others had entered into an agreement for sale of a piece of land in favour of the informant. In spite of receiving an amount of Rs. 3,22,000/- the land was not registered in the name of the informant but the same was sold in favour of the other persons.

(3.) After institution of the First Information Report vide order dated 21.07.2015 non-bailable warrant of arrest was issued against the petitioner for securing his presence. On the requisition filed by the Investigating Officer for issuance of process under Section 82 Cr.P.C. an order was passed on 21.07.2015 by the learned Judicial Magistrate, Ranchi by allowing the application.