SITA RAM SHARMA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mr. A.K. Sahani, learned counsel for the petitioners, Mr. Rakesh Ranjan, learned counsel for the State and Mr. Rakesh Kumar, learned counsel for the O.P. No.2.

(2.) The present petition has been filed for quashing of entire criminal proceeding as well as the order dtd. 9/4/2010 passed by the learned Chief Judicial Magistrate, Latehar in connection with Complaint Case No. 70 of 2010 whereby cognizance has been taken under Sec. 341, 323, 379, 504 of the I.P.C. and under Sec. 3 (i) (x) of the SC and ST (Prevention of Atrocities) Act, 1989, pending in the court of learned Chief Judicial Magistrate, Latehar.

(3.) The complaint petition has been filed alleging therein that Pius Kerketta as the convener of the Church who purchased a piece of land measuring an area of 7.35 acres by registered sale deeds and surrounded the same by barbed wire but on 28/2/2010 the accused persons along with 10-15 other persons armed with various weapons stopped the work of boundary and abused the labourers despite their protest and those accused persons also alleged to have cut away the wires already affixed causing loss to the extent of Rs.6,000.00.