- (1.) BY Court -Heard learned counsel appearing for the petitioners and learned counsel for the State.
(2.) THIS application has been filed for quashing of the entire criminal proceeding of complaint case bearing C 1 Case No. 720 of 2000, including the order dated 31.1.2001, whereby and whereunder the then learned .Judicial Magistrate, Jamshedpur, took cognizance of the offences punishable under Sections 465, 420 and 323/34 of the Indian Penal Code against the petitioners. The facts giving rise to this application are that the complainant lodged a complaint case, stating therein that the house, standing over the Plot Nos. 31 and 32 appertaining to Khata No. 372, situated at Munshi Mohalla, Makdampur, within Parsudih P.S. was belonging to her maternal uncle, Late Srinath Sahai who in his lifetime, had given the house to the complainant. After his death, the complainant being the only legal heir and successor inherited the property i.e. house, in question. After the death, she came in possession over the said property.
(3.) IT is also the case that during lifetime, late Srinath Sahai had let out two rooms to accused Nos. 4 to 8 who except accused No. 4 (since died) are the petitioners alongwith accused No.1 to 3.;