HARIHAR MISHRA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard the parties. This application has been filed under Section 482 Cr.P.C. for quashing of the order dated 18.3.2008 passed by the then Sub-Divisional Judicial Magistrate, Bermo at Tenughat in Complaint Case No. 8 of 2008 whereby and whereunder, cognizance of the offences punishable under Sections 447/385/379/504 of Indian Penal Code has been taken against the petitioner.

(2.) The case of the complainant as it appears from the complaint petition is that the petitioner and two others came to the hotel of the complainant and forcibly took away Rs. 500/- from the cash counter and also threatened that, if he wants to run his hotel business, he will have to pay Rs. 1,000/- per month to the petitioner.

(3.) On such allegation, a complaint bearing Complaint Case No. 8 of 2008 was lodged. Subsequently, cognizance of the offences punishable under Sections 447/385/379/504 of Indian Penal Code was taken against the petitioner vide order dated 18.3.2008 which is under challenge.