RUBI KUMARI Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned Counsel for the Petitioners, learned Additional Public Prosecutor for the State, and Sri Gauri Shanker Prasad, learned Counsel for opposite party No. 2.

(2.) This is an application under Section 482 of the Code of Criminal Procedure seeking quashing of order dated 8.4.2005 passed by Sri Ram Sakal Ram Judicial Magistrate, Banka, in Complaint Case No. 1274 of 2004 taking cognizance of the offence against the Petitioner under Sections 406 and 504 of the Indian Penal Code.

(3.) The opposite party No. 2 lodged the complaint with allegation that her daughter-in-law had applied for the post of Angan Bari Sewika. For that purpose on the demand of members of Selection Board a sum of Rs. 2,000/- as advance out of demanded Rs. 30,000/- was paid but she was not given appointment, contrary other candidate was appointed and when the two ladies wanted for refund of the amount then they were not only refused but assaulted also.