AZAM KHAN Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned counsel appearing for the petitioners and learned counsel appearing for the State as well as learned counsel appearing for the opposite party No. 2. This application has been filed for quashing of the entire criminal proceeding of Complaint Case No. 216 of 2010, including the order dated 16.07.2010, whereby and whereunder, cognizance of the offences punishable under Sections 120B, 467, 471, 323 and 504 of the Indian Penal Code has been taken against the petitioners.

(2.) Before adverting to the submissions advanced on behalf of the parties, the case of the complainant needs to be taken notice of.

(3.) It is the case of the complainant that the land bearing Plot Nos. 4617, 4839 and 4882, measuring total area of 6.95 acres, was leased out to the complainant for mining minor mineral. Thereafter, the complainant started doing mining work. While he was engaged in doing mining work, the accused Ashok Kumar Singh, Bikhari Thakur and Jato Hazam one day approached to the complainant and asked for money. They held out threat that if the money would not be paid, they would not allow him to do the mining work rather he will be ousted from there.