- (1.) Heard learned counsel appearing for the petitioner and learned counsel appearing for the Vigilance.
(2.) This case has been filed for quashing of the entire criminal proceeding of Vigilance P.S. Case No.26 of 2000 (Special Case No.13 of 2000), including the order dated 20.11.2008, whereby and whereunder, cognizance of the offence punishable under Sections 420, 467, 468, 469, 471, 120B, 109, 201, 423, 424, 477A of the Indian Penal Code and also under has been taken against the petitioner.
(3.) The case of the prosecution as it appears from the F.I.R. is that certain pieces of land measuring 113.5 acres, appertaining to Khata No.140, Plot No.1114, situated at Village :-Bargaine, P.S.- Bariyatu, Ranchi though has been recorded as Gairmajurwa khas land, jamabandi was opened with respect to 103.84 acres of land in the name of the twenty persons. Subsequently, Additional Collector cancelled the Jamabandi which was standing in the name of those persons vide its order passed in Misc. Case No.19 of 1992-93.;