- (1.) The applicant Mohd. Nadir, by means of the present application under Section 482 Cr.P.C., approached this Court for quashing of the entire proceedings of Criminal Case No. 424 of 2013. under Sections 419, 420, 467, 468 and 471 IPC, relating to Police Station Mohanganj, District Amethi, pending in the court of Judicial Magistrate, Court No.22, Raebareli.
(2.) The applicant has further prayed for quashing of summoning order dated 31.10.2013 and the judgment and order dated 10.9.2015 passed by the Additional Sessions Judge, Fast Track Court No.2, Raebareli in Criminal Revision No. 227 of 2013.
(3.) The brief facts of the case are that opposite party no.2 filed a complaint against the applicant and others with the allegation that she was Bhumidhar of land Gata No. 484 Measuring 0.304 Hectare, situate at Village Odari, Pargana Rokha, Tehsil Tiloi, District Raebareli. It was further alleged that the applicant and others got a sale deed executed in respect of the aforesaid land by posing some other woman as opposite party no.2. The sale deed was executed by the said lady on 16.12.2004. When she came to know about the alleged sale deed after mutation, she obtained a certified copy of the sale deed and gave an application to the Police Station but no action was taken.;