ANIL KUMAR GUPTA Vs. STATE OF BIHAR

JUDGEMENT

(1.) Petitioners have filed the present application under Sec. 482 Cr.P.C. for quashing the order of cognizance dtd. 16/2/2015 in Complaint Case No. 862(C) of 2012 under Ss. 323, 504, 506 of the I.P.C. passed by learned J.M. 1st

(2.) During pendency of this application, the petitioner no. 3 died. The petitioner nos. 1 to 3 are own brothers and the petitioner no. 4 is the nephew.

(3.) The Opposite Party No. 2 namely, Chinta Devi filed Complaint Case No. 862 (C) of 2012 claiming herself to be the Sevayat of Mahavir Mandir Trust and its properties situated at plot nos. 363, 364, 984, 11, 254, 256, 267 bearing Khata Nos. 184, 183 and 180 in Mauza- Bihta measuring an area of 4.32 Acres in the District of Patna. The petitioners, who are of the same locality having an evil eye on the said property in collusion with the State officials manufactured forged documents and started interfering with the title and possession of the complainant. The petitioners pressurized the Opposite Party No. 2 to sell half of the land or to part with Rs.50.00 Lakhs. The complainant filed a petition under Sec. 144 Cr.P.C. After getting knowledge that 144 Cr.P.C. proceeding has been initiated, the petitioners on 7/8/2012 along with 10-15 unknown persons came with arms and ammunitions at the temple and started abusing the complainant, torn her clothes in order to outrage her modesty. They threatened the Opposite Party No. 2 and forcibly took her signature on a red paper.