R.R.PRASAD, J. - (1.) Heard learned counsel appearing for the petitioners and learned counsel appearing for the Vigilance. This application has been filed for quashing of the entire criminal proceeding of Vigilance Case No. 33 of 2002 (Special Case No. 38 of 2002) including the order dated 18.11.2009, passed by the then Special Judge. Vigilance, Ranchi whereby and whereunder cognizance of the offences punishable under Sections 420 /423 /424 /467 /468 /469 /471 /477 /201 /120B /109 of the Indian Penal Code and also under Section 13(1)d read with Section 13(2) of the Prevention of Corruption Act, 1988 has been taken against the accused persons including the petitioners.
(2.) The facts giving rise to this application, are that certain land measuring 1.8 acres, appertaining to Khata No. 268, Plot No. 2983 situated at Mouza-Argora was recorded in record of right as Gairmazurwa Malik. However, in the year 1970-71, two rent receipts were issued against that land in the name of Samu Sao. After his death, his son-Chandan Sao inherited the property and got his name mutated against the aforesaid land in the year 1982-83.
(3.) In course of time, Chandan Sao sold 0.49 acres and 0.59 acres of land separately to Mahavir Kashi, the then Secretary of Jai Bhawani Cooperative Society in the year 1988-91 who got his name mutated against the vended land. Mahavir Kashi sold the land to ten persons including these petitioners on 16.5.1990 and 22.10.1990 who got their names mutated and accordingly Register-II was opened in their names.;