B.B.MANGALMURTI,J. - (1.) Heard counsel for the parties.
(2.) Instant petition has been filed for quashing the order dated 23.04.2010 passed by Sub-Divisional Judicial Magistrate, Chatra taking cognizance against the petitioners under Sections 419, 420, 467, 468 and 120(B) of the Indian Penal Code.
(3.) The short fact as would appear from the complaint petition is that complainant Raghu Nandan Singh(Paswan) son of Late Basudeo Singh filed a complaint case against accused-petitioners which was registered as Complaint Case No. 201 of 2009 in which it was alleged that complainant and accused No. 1 and 2 as well as witness No. 1 are members of same ancestral family. A land under Khata No. 41, Plot No. 104, area 30 acre 50 decimal under Mouza Godwali, P.S. Hunterganj was recorded in the name of the complainant at the time of his father and accordingly government rent-receipts were also being issued. During the lifetime of the father of the complainant he before the village Punches partitioned his movable and immovable properties between the four brothers and all were coming into possession of their respective shares of land. These facts were also accepted by accused No. 1 in his sale deed No. 4028 dated 11.07.2001 which relates to Khata No. 41, Plot No. 104 area 8 decimal.;