RATNI KAMIN Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) I.A. (Cr.) No. 611/2010 has been placed before this Court under the heading "For Orders".

(2.) We heard both the parties and also considered Cr. M.P. No. 193/2010 on merit with the consent of the parties. The petition for special leave to appeal has been filed against the judgment of acquittal whereby the opposite parties have been acquitted of the charge under Section 506 IPC.

(3.) The petitioner was the complainant before the first Court. The brief fact in complaint is that the complainant was an employee of the B.C.C.L. under Satabdi Project. She was allotted quarter at C.K. Section. The said C.K. Section was declared as fire zone area and the inmates of the said area were transferred to different localities. In that process, the complainant was also transferred in a different locality and was allotted a quarter in that locality. However, the same was not vacated by the previous occupant. The complainant, thus, could not occupy the said quarter. The accused-opposite party No. 1, who is the controlling officer, put the petitioner under suspension for not vacating the previous quarter of the fire zone. A proceeding was initiated against the petitioner and a charge sheet was served on her. For the said reasons, she alleged harassment and torture and filed complaint against the accused persons. Against the accused No. 2, the grievance was, that he had allotted a quarter to other which was previously allotted to the petitioner, though the same was subsequently cancelled.