ALOKE GOSWAMI Vs. SHUAMAL KUMAR BOSE

JUDGEMENT

(1.) BY making this application under Section 482 Cr.PC, the petitioner, who is the accused in the Complaint Case No. 637c/94 under Section 448/506/325/392, IPC, has sought for quashing of the complaint.

(2.) BRIEFLY stated the complaint, which is under challenge in the present revision reads thus : On 20.8.1994, at about 12 noon, while the complainant was having his meals at his house, the accused -petitioner entered into the house of the complainant, started beating the complainant causing injuries on his person and threatened to kill him. When the complainant raised hue and cry, the accused -petitioner fled away, but while so fleeing away, he snatched away from the possession of the complainant a cash amount of Rs. 330.

(3.) HEARD Mr. M.A. Sheikh, learned counsel for the accused -petitioner, and Mr. R.P. Singh, learned counsel appearing on behalf of the opposite party -complainant.