GUDDU SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD the parties.

(2.) BOTH the cases have been heard together and are being disposed of by a common judgment.

(3.) A complaint was filed on 17.10.2006 by Opposite Party No. 2 alleging that on 05.10.2006 about 100 and odd persons including the petitioners came to his residential house. Petitioner Nos. 1 and 5, pointed their weapons towards him with a threatening to kill him. Thereafter, Binod Kumar Jain and Manoj Kumar Jain exhorted the accused persons to rob and take away all the property of the house. A suitcase, containing jewellery and cash were taken away. Mobile phone was also snatched away by Petitioner No. 5 (in Cr. Misc. No. 15595 of 2008). It was also alleged that after half an hour, the accused persons came and forcibly obtained his signature on plain papers under threat and duress. On the basis of the aforesaid allegation, Complaint Case No. 2555 of 2006 was instituted.