CHINTA SRIVASTAVA @ USHA SRIVASTVA Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioners; learned A.P.P. for the State and learned counsel for the opposite party no. 2.

(2.) The petitioners have moved the Court under Sec. 482 of the Code of Criminal Procedure, 1973 (hereinafter referred to as the 'Code') for the following relief: "That this is an application for quashing the order dtd. 1/10/2013, passed in complaint case no. C 317/13 by the SDJM, Sherghati, Gaya, by which the learned court below has taken cognizance against the petitioners above named U/Ss 323, 380, 384 of the I.P.C."

(3.) As per the complaint filed by the opposite party no. 2, the petitioners are said to have entered upon the land belonging to the complainant in terms of Basgit Parcha issued in her favour and demanded extortion of Rs.30,000.00 for being allowed to remain on the land. It was further alleged that on 11/6/2013, the petitioners armed with weapon had entered into her house and had assaulted her and her son and husband and that Rs.4,000.00 cash, one ring of gold worth Rs.6,000.00, two pairs of Dhoti, one Silver Chain and Payal worth Rs.2,000.00 was taken away and also the ear-rings of the complainant.