CHANDESHWAR PATHAK Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mr. P.P.N.Roy, the learned Senior counsel appearing on behalf of the petitioner, Mrs. Ruby Pandey, the learned counsel appearing on behalf of the respondent State and Mr. Sunil Kumar Mahto, the learned counsel appearing on behalf of the O.P.No.2.

(2.) This petition has been filed for quashing of the order dtd. 14/6/2016 including the entire criminal proceeding arising out of S.C./ S.T P.S. Case No.21 of 2015 [G.R. No.881 of 2015], pending in the court of learned Chief Judicial Magistrate, Latehar.

(3.) The F.I.R has been lodged by the O.P.No.2 stating therein that on 16/10/2015 at about 5. P.M. in the evening the informant had gone towards Tand Jhari from her house to bring her goats. At that time Pintu Pathak was at his 'Tand'. Seeing the informant alone came near the informant and told her as to why she had come to take her goats and it is alleged that he came near the informant and caught her hand and was taking her towards Jhari' and was trying to push her. Then it is alleged that the informant raised hula and after hearing hula one Geeta Devi and Nuni Devi came there and in course of scuffle bangles of the informant and her ODHANI was torn and when the informant was raising hula he told her to keep quite otherwise he will kill her.