DHARMENDRA KUMAR Vs. STATE OF BIHAR AND ANOTHERS

JUDGEMENT

(1.) The applicant has filed this application under Section 482 Cr.P.C. seeking quashing of Criminal Complaint No. 957 (C)/2014 registered against him vide order dated 08.12.2014 by the Sub Divisional Judicial Magistrate Danapur in Complaint Case No. 957(C)/2014.

(2.) Offence against the applicant has been registered only under Section 420 I.P.C. It is the case of the applicant that he is working in the Railway Department and the complainant respondent No. 2 Sandeep Kumar was initially working under one Sri Vijay Virmani Kumar on the post of Signal Helper at Kulharia Station. It is alleged in the complaint that said Sri Vijay Virmani Kumar used to collect and demand Rs. 3 000/- per month from the petitioner on the pretext of marking his attendance. When the complainant made a complaint regarding this Vijay Virmani Kumar used to threaten him by telling him that he would be killed in case the amount is not paid. Due to this it is stated that the complainant used to pay Rs. 3 000/- to the said Sri Vijay Virmani Kumar.

(3.) As far as the present applicant is concerned it is seen that he is posted as S.S.E. in Ara and according to the petitioner the petitioner was transferred to the said place and in the complaint it is stated that after coming into the present place of posting after his transfer the co-accused Arvind Kumar the present applicant and Vijay Virmani Kumar used to again demand a sum of Rs. 6 000/- from him and when he along with his father on 07.08.2014 went to the office for settling the issue it is alleged that all the three accused persons assaulted him with fists and blow and Sri Arvind Kumar the Section Engineer snatched away gold chain and Rs. 6 000/- from his pocket. Based on the aforesaid allegation the complaint has been registered.