SHASHI BHUSHAN KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD.

(2.) THIS application has been filed for quashing the order dated 1.12.2006 passed by Sri B.K. Gupta, Judicial Magistrate, 1st Class, Ara, in Complaint Case No. 649(c) of 2006/T.R. No. 3143 of 2006 whereby he has taken cognizance against the petitioner and others under sections 341, 323, 504 and 379 of the Indian Penal Code. It is admitted position that the petitioner is a Police Officer and during the relevant time he was posted as Officer -in - charge of Brahampur Police Station at Bhojpur.

(3.) FROM perusal of the complaint petition, it appears that it is the admitted case of the complainant that the construction work of Peepa Pool was going on which was opposed by the complainant and others and while the complainant and others were agitating against the construction of Peepa Pool, the petitioner, who is the Officer -in -Charge of the Police Station also arrived there and there is allegation that he used some force and aiso abused the complainant and others and also gave slaps.