HARENDRA KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD counsel for the petitioner. No body appears on behalf of the opposite parties inspite of valid service of notice.

(2.) THE present application has been filed against the order dated 21.7.98 passed by Sri Mathura Prasad Mandal, Additional Chief Judicial Magistrate, Danapur in Complaint Case no. 129(c)/98 by which he has dismissed the complaint petition filed by a practising Advocate of this Court against opposite party nos. 2 to 4.

(3.) ACCORDING to the allegation, the Complainant was going to his Sasural along with his family members by a car. When the car reached near Kab Lakhpur (Chauraha), the Gypsy of the opposite party no.2 also reached near the car of the complainant. Opposite party no.2 and other constables got down from the vehicle and the complainant was directed to produce the papers. When the complainant asked the driver to show him the relevant papers, one of the body guards of the Dy. S.P. caught hold and started beating by fists and slaps and took out Rs. 500/ - from his pocket and on protest he was assaulted by other constables.