SUJIT KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard the parties.

(2.) The petitioners have sought for quashment of the order of cognizance dated 03.04.2014, passed by the learned Chief Judicial Magistrate, Buxar, in Buxar (Town) P.S. Case No. 465 of 2013, whereby cognizance has been taken, for offences under Sections 147, 341, 323, 504, 307 and 379 of the Indian Penal Code, against the petitioners.

(3.) According to FIR, all the FIR named accused persons including the petitioners allegedly demanded ransom from the informant, who was Railway Ticket Booking Clerk, posted at Buxar Railway Station. On non-fulfillment of the demand on 03.12.2013, all the accused persons came to the house of the informant and petitioner no. 2 Umashankar Singh and co-accused Anil Thakur allegedly assaulted with iron rod and farsa to the informant causing injury at the head. Further allegation is of commission of theft in the dwelling house.