RAM NATH RAY @ RAM NATH RAI @ RAM NATH PRASAD SON OF SUNDAR RAI RESIDENT OF VILLAGE NATHPPUR NARAYAN CHAK POLICE STATION BEUR, DISTRICT PATNA Vs. THE STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioners and the learned counsel appearing on behalf of the State.

(2.) The present application has been filed for quashing of the order dated 27.01.2009, passed by the learned Judicial Magistrate, 1st Class, Patna in connection with Complaint Case No. 2806 of 2008, whereby after taking cognizance, the court below issued process for offences under Sections 147, 323 and 448 of the Indian Penal Code.

(3.) The prosecution case, in brief, is that the petitioner no.1 besides other accused, came at the door of the complainant and the petitioner no.1 abused him and threatened that common rasta is situated in his land and he will make boundary over the same. Thereafter the petitioner no.2 pushed the complainant on the ground and snatched golden top and also took away the box of the complainant, from the room.