- (1.) Both the applications arising out of the same case were heard together and are being disposed of by this common order. Heard learned counsel appearing for the petitioners and also learned counsel appearing for the opposite party no.2 as well as learned counsel appearing for the State.
(2.) These applications have been filed for quashing of the order dated 10.4.2013 passed by the Judicial Magistrate, Ranchi whereby and whereunder a complaint bearing complaint case no.597 of 2013 was sent before the concerned police station for its institution and investigation, upon which FIR was lodged as Nagri P.S. case no.58 of 2013 under Sections 419, 420, 467, 468, 471, 472, 120B of the Indian Penal Code.
(3.) The case of the opposite party no.2 as has been made out in the complaint, in brief, is that complainant's wife daughter and sons had purchased the land appertaining to Plot no.492 (part), 488 (part) and 533 (part) under Khata no.1, Thana No.133 measuring total area of 12 acres situated village Daladili, P.S. Ratu, District-Ranchi. The said lands on being purchased were mutated in their names and they are coming in peaceful possession over the same and are paying rent to the State.;