SOMAY SOREN Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) In both these petitions, filed under Sections 482 Cr.P.C., the petitioners have prayed for quashing the order taking cognizance dated 7.12.2015, by which, the learned SDJM, Jamshedpur, took cognizance for the offence under Sections 406, 420, 467, 468, 471 and 120-B and has issued summons for appearance of the accused persons.

(2.) Both these cases have arisen out of the common complaint and common order by which, cognizance has been taken against the accused persons and the petitioners of both the cases are shown as accused in C/1 1791 of 2015 and summons have been issued against them and therefore, these two petitions are being heard together.

(3.) The complainant (Opposite party No. 2) filed a complaint petition before the learned Chief Judicial Magistrate, Jamshedpur, alleging therein that several plots under Khata No. 106, recorded in the joint name of the ancestor of the complainant, were not partitioned by metes and bounds. It is alleged that on 28.2015, the complainant came to know through the newspaper reports that accused Nos. 1, 2 and 3 sold the said lands in favour of TATA Steel Limited, which was purchased by the Company through accused No. 4. On enquiry, he could come to know that a registered sale deed was executed and the land was transferred for a total consideration of Rs.1,45,40,400/-. It is also alleged that from the sale deed, the complainant (opp. Party No. 2) could also come to know that his signature was forged and he was shown as witness in the sale deed, though he never stood as a witness in the sale deed and purported signature of the complainant has been forged by or at the instance of all the accused persons.