MITHILESH KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioners as well as learned APP for the State.

(2.) The present petition has been filed for quashing the order dated 005.2008 passed by the learned Judicial Magistrate, Ist Class, Patna taking cognizance against the petitioners in Complaint Case No. 949 (C) of 2006 for the offence under Sec. 409 of the Indian Penal Code.

(3.) According to the prosecution case, the instant complaint has been filed for non-payment of the assured amount upon death of the complainant's father, the life assured, on 11.10.200 Despite the claim paper being furnished by the complainant, the petitioners, who are officials of the Life Insurance Corporation of India (for short, "LIC of India"), demanded illegal gratification from the complainant for settling the death claim.