ALOK MISHRA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard 1. Mr. Navneet Sahay, learned counsel for the petitioner, Mr. V.S. Sahay, learned counsel for the State and Mr. Ajay Kumar Sah, learned counsel for opposite party no.2.

(2.) This petition has been filed for quashing the order dtd. 14/7/2011 passed by the learned Judicial Magistrate, 1st Class, Jamshedpur in C/1 Case No.641/2010 and also for quashing the entire criminal proceeding, pending in the court of the learned Judicial Magistrate, 1st Class, Jamshedpur.

(3.) The FIR was lodged by opposite party no.2 before the Officer in Charge Olidih Police Station, Jamshedpur being Mango (Olidih) P.S. Case No.33/2009 for the offence under Ss. 341, 323, 354, 504 and 509 of the Indian Penal Code alleging therein that opposite party no.2 was working as Reporter in Dainik Jagran Newspaper from 2003. It was further alleged that the local Editor (petitioner) was mentally harassing. It was also alleged that since 5th January, no work was given to her as a result of which she was mentally harassed. On 30/1/2009, opposite party no.2 was not allowed the print news and she was stopped to operate the computer. She was rebuked by the local Editor and was drove out of the cabin and she was mentally and physically tortured.