JANARDAN PRASAD VERMA Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard the parties.

(2.) This application has been filed against the order dated 9.4.2008 by which the discharge application of the petitioners has been rejected in Complaint Case No. 950(C) of 2004, passed by Sri Manoj Kumar Rai, Chief Judicial Magistrate, 1st Class, Biharsharif, Nalanda. The petitioners were accused of an offence under Sections 385 and 379 of the Indian Penal Code.

(3.) The allegations in the complaint petition in short are that the complainant was intending to make some constructions on plot Nos. 1204 and 1206 as described in the complaint petition. It is alleged that the petitioners along with others came to plots in question and demanded a sum of Rs. 50,000/- for allowing the complainant to make constructions and also allegedly commited theft, by taking away one quintal of iron rod and 10 bags of cement.