RAJESHWAR PRASAD MISHRA Vs. NIYYAMUDDIN ANSARI

JUDGEMENT

(1.) This petition under Section 482 of the Cr.P.C. has been filed for quashment of the proceedings of criminal case No.407/04 before JMFC, Mhowganj, District Rewa registered on complaint under Section 341, 323/34, 392, 427 of the IPC against the applicant and other co-accused persons filed by the respondent.

(2.) In brief relevant facts of the case are that the respondent filed a complaint on 30/06/04 before the JMFC, Mhowganj, District Rewa alleging that in the intervening night of 08- 09/02/14 he alongwith labourers was carrying stone in his tractor.

(3.) The stone was loaded by Mehboob Khan, owner of the Mine, to deliver the same to one Jalil Baksh, resident of village Damodargarh. On the way near village Kankesra the applicant and other co-accused persons came in the vehicle Marshal bearing registration No.UT 4142 and by overtaking the tractor stopped them and demanded money. On refusal of the same they started beating him, due to which he became unconcous.