ARUNA KUMARI Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the parties. The present application has been filed for quashing the order dated 23.8.2010 whereby the learned Judicial Magistrate 1st Class, Naugachia directed for issuance of process after taking cognizance in Complaint Case no. 189 of 2010, for the offences punishable under sections 341,323 and 504/34 of the Indian Penal Code.

(2.) The complainant Smriti Kumari being Anganbari Sevika filed the complaint against the petitioners and others making accusations of assault, snatching golden chain and cash and taking rupees two thousand for passing vouchers, by petitioner no. 1 being CDPO, when on the complaint made by the husband of the complainant, the accused persons were asked to show cause but ultimately petitioners got the complainant terminated from the post of Anganbari Sevika.

(3.) On examination of the complainant on solemn affirmation and the witnesses, cognizance was taken for the offences punishable under sections 323, 341 and 504/34 of the IPC.