KRISHNA MURARI Vs. THE STATE OF JHARKHAND

JUDGEMENT

(1.) This application has been filed against the order dated 10.01.2008 passed by learned Judicial Magistrate, lst Class, Jamshedpur in C/1 Case No. 1362 of 2007 whereby he took cognizance against the petitioner under sections 341, 323, 385 and 504 of the IPC.

(2.) It appears that O.P. No. 2 (complainant) filed a complaint petition alleging therein that on 18.8.2007 accused/petitioner forcibly entered in his house and demanded Rs. 20,000/- as Rangdari. It is further alleged that on refusal of complainant, accused/petitioner abused and assaulted him with fist. It is then alleged that thereafter accused/petitioner took out Rs. 10,000/- from the pocket of complainant on the point of revolver. It is also alleged that at the time of retreat, accused/petitioner threatened that if the matter would be reported to any higher authority, then complainant will be killed.

(3.) It appears that in support of aforesaid allegation complainant examined himself on S.A. and supported all the allegations. It further appears that two witnesses also examined during enquiry under section 202 of the Cr.P.C. in support of complaint case.