JHIMLI MAJUMDAR (WARD COUNSELER) Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mr. Binod Singh, learned counsel for the petitioners and Mr. Prabhat Kumar assisted by Mr. Karan Shahdeo, learned counsel for the State.

(2.) This writ petition has been filed for quashing part of the order dtd. 29/4/2015 passed by the learned S.D.J.M., Jamtara, whereby, cognizance has been taken against the petitioners under Ss. 353, 504/34 of the Indian Penal Code and under Sec. 3(i)(x) of SC/ST (Prevention of Atrocities) Act, 1989 in connection with Jamtara (Mihijam) P.S. Case No.138/2014, G.R. No.345/2014, pending in the court of the learned S.D.J.M., Jamtara.

(3.) On the written report of the Circle Inspector, Jamtara, the case was lodged against the petitioners alleging therein that on 17/4/2014 the informant with the order of the Circle Officer went to Refugee Colony for spot inspection of the work done under HSDP Yojna when in between Srimati Jhimli Majumdar (petitioner no.1) came there and said the informant to show the Circle Officer's order and after showing the same, she snatched it and torn it and also abused the informant because of his caste. It was further alleged by the informant that thereafter other accused persons also came there and started abusing the informant by his caste.