RANJEET GIRI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mr. Manoj Prasad, learned counsel for the petitioner, Mr. S.K. Srivastava, learned counsel for the State and Mr. Rishi Chandan, learned counsel for opposite party no.2.

(2.) This petition has been filed for quashing of the orders dtd. 1/4/2013 and 17/4/2013, whereby non-bailable warrant and process under Sec. 82 Cr.P.C. has been directed to be issued against the petitioner. The prayer is also made for quashing of the entire criminal proceeding in connection with Senha P.S. Case No.19/2013, G.R. No.106/2013, pending in the court of the learned Chief Judicial Magistrate, Lohardaga.

(3.) The FIR was lodged by the opposite party no.2 alleging therein that the petitioner used filthy language insulting her in the name of the caste as she is an Adivasi Lady Mukhia. It was further alleged that he was pressurizing to take contract work of Nali and Culvert in front of Panchayat Bhawan. It was also alleged that the work of Morram in the road connecting Kalhepat to cremation place of Hindu without any sanction order and when it was prohibited, he used filthy language to her on 2/2/2013.