RAMESHWAR THAKUR Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mr. Sameer Saurabh, learned counsel for the petitioner and Mr. S.K. Srivastava, learned counsel appearing on behalf of the State.

(2.) This criminal miscellaneous petition has been filed for quashing of entire criminal proceeding including F.I.R. bearing Jamua P.S. Case No. 143 of 2009 as well as order taking cognizance dtd. 3/10/2009 passed in connection with Jamua P.S. Case No. 143 of 2009, corresponding to G.R. No. 1621 of 2009, pending in the Court of learned Judicial Magistrate, Giridih.

(3.) The F.I.R. has been lodged against seven accused persons including petitioner alleging therein that while the informant was discharging her duty in the office on 28/7/2009 then about 2.P.M. some accused persons including the petitioner entered into her office and misbehaved with her and torn the government document and broken the window of the office. It is further alleged that one Ashok Paswan forcefully took away Panchayat Sewak namely, Karnanand Singh and brutally assaulted him. It is further alleged that three women were also accompanying with Ashok Paswan out of whom one Meena Devi pushed her.