- (1.) HEARD the learned counsel appearing for the petitioner and the learned counsel appearing for the Vigilance.
(2.) THIS application has been filed for quashing of the entire criminal proceeding of Vigilance P.S. Case No. 30 of 2000 (Special Case No. 17 of 2000) including the order dated 18.11. 2009 passed by the then learned Special Judge, Vigilance, Ranchi whereby and whereunder learned Special Judge, Vigilance, Ranchi, took cognizance of the offences punishable under Sections 467/468/469/471/477A/409/120B/109/423/424/201 of the Indian Penal Code and also under Section 13(1) (d) read with Section 13 (2) of the Prevention of Corruption Act, 1988 against the petitioner. It is the case of the prosecution that a piece of land measuring 4.75 acres, appertaining to Khata No.263, Khasera No.1656 situated at Mouza Mahilong was recorded as Gairmazurwa 'Parti Kadim' whereas another piece of land measuring 25.60 acres of land, appeartaining to Khata No.263 , Khesara No.1661 was recorded as 'Parti Pathal Gairmazurwa Malik land'. On 24.07.1959, out of 25.60 acres of land of Khesara No.1661, 19.86 acres of land, was settled by the then State of Bihar in the name of Dr. S.C. Home. Thereupon, the then DCLR, mutated the land settled to him in his name. Subsequently, DCLR, settled the land measuring 4.75 acres of Gairmazurwa of Khesara No.1656 to said Dr. S.C. Home. On that basis, the then DCLR, on 18.08.1972 vide Case No.59 -R -8/71 -72 opened a rent Schedule.
(3.) MUCH thereafter, Ranjeet Home son of late Dr. S.C. Home, settled 7 acres of land of Khata No.263, Khesara No.1661 on 21.01.1980 to S.C. Bagchi, whose name was mutated vide Mutation Case No.38 -R -27/80 -81. In course of time, S.C. Bagchi, sold that land to Smt. Shiv Dulari Gupta, Smt. Meena Rani Gupta and Smt. Nalini Gupta, whose names was mutated against the land purchased by them vide Mutation Case No.35 - R -27/82 -83.;