SIDDHARTHA GHOSAL Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard counsel for the petitioner and counsel for the State as also counsel for the Opposite Party No. 2.

(2.) The petitioner in this case has challenged the order of cognizance for the offences under Sections 147, 341, 343, 323, 426 and 348 of the Indian Penal Code passed by the learned court below and has also prayed for quashing the entire criminal proceeding pending in the court of the Judicial Magistrate, 1st Class, Jamtara, following the impugned order of cognizance.

(3.) From the facts of the case as explained by the counsel for the petitioner, it appears that the Opposite Party No. 2 had filed a complaint before the Chief Judicial Magistrate, Jamtara against the petitioner and several others alleging that the accused persons, some in police uniform and some in plain clothes had arrived at her house on different vehicles and even without issuing a prior warning, had forcibly entered into the house and ransacked the articles on the plea that they have come to the house in search of the complainant's husband and to search the house.