VIJAY KUMAR PANDEY Vs. STATE OF U.P.

JUDGEMENT

(1.) This petition under Sec. 482 Cr.P.C. has been filed to quash chargesheet no.1/2019 dtd. 27/8/2019 under Ss. 384, 504 Indian Penal Code (in short 'I.P.C.'), Police Station Mishrikh, District Sitapur and cognizance order dtd. 16/3/2020 passed by the Additional Chief Judicial Magistrate-I, Sitapur in Case No.8917 of 2020 arising out of Case Crime No.104 of 2018 State Vs. Salik Ram Maurya and others. The petitioners also pray to quash cognizance order dtd. 16/3/2020.

(2.) Brief factual matrix necessary for disposal of this petition is as under :-

(3.) On 15/3/2018, an F.I.R. No.104/2018 was registered on the basis of a written complaint moved by the complainant Deena Nath Shukla. In the complaint, it was alleged that the complainant and other shop keepers went to Nagarpalika office to get solved their problems. There the Head Clerk Maurya and Press reporters of Hindustan Newspaper forcibly extorted money. They were sent by Head Clerk and the official Pandey was alongwith them. When the shop keepers objected, the Head Clerk Maurya and the official Pandey asked them to do whatever they like, abused them and ousted them from Nagarpalika premises. After investigation, chargehseet was submitted. The court concerned took cognizance and summoned the petitioners. Being aggrieved by this order, the petitioners have filed this petition.