Anil Kumar Choudhary, J. - (1.) Heard the parties.
(2.) This Criminal Miscellaneous petition has been filed u/s 482 of Cr.P.C., on behalf of the petitioner with a prayer for quashing the order dated 18.11.2009 passed in Special Case No. 38 of 2002 arising out of Vigilance Case No. 33 of 2002 by the learned Special Judge, Vigilance, Ranchi as also to quash the entire criminal prosecution pending against the petitioner vide the said case.
(3.) The facts giving rise to this application are that certain lands measuring 1.8 acres pertaining to Khata No. 268, plot no. 2983 situated at Mouza-Argora, was recorded in record of right as Gairmajurwa 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.;