UNION OF INDIA Vs. KAUSHALYA DEVI

JUDGEMENT

(1.) HEARD senior counsel, Mr. Nazmul Hoda appearing on behalf of the petitioner and Mr. Kamal Nayan Choubey, senior learned counsel appearing on behalf of the O.P. No. 2 and counsel appearing on behalf of the State.

(2.) THIS application has been filed for quashing the order dated 13.9.2004, by which the cognizance has been taken for offence under sections 500 and 501 of the Indian Penal Code in complaint case no. 490/2004 and also for quashing the order dated 11.11.2005 passed in Cr. Rev. No. 430/2004 which was filed for quashing the order of cognizance. Sec. 501B seems to be wrongly mentioned, in the order of cognizance.

(3.) IT is said that the petitioner demanded one lac of rupees as 'Rangadari ' and on non - payment of the said amount, he put the prestige and honour of the complainant in danger for which the complainant has lodged a K.Hat P.S. Case No. 182/2003 at PLJRnea.