MADHURENDRA KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD learned counsel for the petitioners, learned counsel for O.P. No. 2 and learned counsel for the State.

(2.) THE present application has been filed for quashing the order of cognizance dated 7.8.2003 in Complaint Case No. 887/01 for the offence under Sections 323, 448. 354 and 504/34 of IPC.

(3.) ON considerations of the submissions made on behalf of the parties and on going through the complaint this Court finds that the allegations in the complaint are in two parts. The first part relates to the exercise of official powers by petitioner No. 1 in arresting the son of the complainant and then bringing him out of the house and handing him over to the police force accompanying him.