SHAHANAWAZ RIZWI Vs. THE STATE OF BIHAR

JUDGEMENT

(1.) Heard the parties.

(2.) The petitioners have filed the present application under Sec. 482 of the Cr. P.C. for quashing of the order, dated 09.09.2013, passed by Shri P.K. Mishra, Judicial Magistrate -1st Class, Bagaha, West Champaran in Tr. No. 2770 of 2013 (Arising out of complaint case No. C 864 of 2012), whereby and where under, the learned Magistrate finding a prima facie case under Sec. 506 of the I.P.C. against the petitioners, ordered for issuance of processes against them.

(3.) Prosecution story as per complaint petition in short is that a complaint petition has been lodged by the opposite party no. 2, stating therein inter alia that the petitioners who are the police officers, came to his house and abused her and demanded Rs. 20,000.00 (Rs. Twenty Thousand) and, thereafter, assaulted her by fists and slaps, saying that they are Government rangdar and if she will not give Rs. 20,000.00, they will implicate her in false cases so that she will have to leave the village. It is also alleged that for the last 15 days, the accused persons were continuously demanding Rs. 20,000.00 and upon non fulfilment of the said demand, they used to threaten the complainant.