TASNEEM RAHMAN Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD learned counsel for the parties.

(2.) THE petition seeks quashing of prosecution initiated on complaint petition bearing no. 36 of 2000 in which order of summoning was passed on 27.5.2000. THE petitioners were summoned as the S.D.J.M., Patna City, was of the view that there was sufficient ground for proceeding against the petitioners for committing offences under Sections 323, 380, 504 and 506 of the Penal Code.

(3.) THE complainant stated that he filed the report with Alamganj Police Station but they did not take any action and again on 3.1.2000 petitioner Zillur Rahman gave a ring to him and threatened the complainant of being implicated in serious criminal cases as a result of which he filed an informatory petition before the A.C.J.M., Patna City on 4.1.2000.