RAJESH KUMAR GUPTA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Instant petition has been filed for quashing of summoning order dtd. 4/7/2022 whereby and whereunder, prima facie case has been found to be made out under Ss. 379, 341, 323, 34 of the Indian Penal Code against the petitioners in Complaint Case No.1444 of 2019.

(2.) Complainant and the petitioners are Railway employees, residents of adjacent quarters in Dhanbad. The case of the complainant, in brief, is that on 19/3/2007, in the morning at 7.30, the petitioners assaulted and abused the complainant and his wife. A proceeding under Sec. 107 of Cr.P.C was initiated when the complainant reported the matter to the police. It is further alleged that accused Poonam Gupta snatched chain from the neck of the complainant's wife and accused Rajesh Kumar Gupta pushed her on the floor and tried to kill their child.

(3.) Statement of the complainant was recorded on S.A. and three witnesses were examined during enquiry. The learned Court below found a prima facie case to be made out and passed the impugned order against which the instant petition has been preferred.