MUNNA KHAN Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mr. Samir Kumar Lall, learned counsel for the petitioners, Mrs. Ruby Pandey, learned counsel for the State and Mr. Chandan Kumar, learned counsel for opposite party no.2.

(2.) This petition has been filed for quashing of the entire criminal proceeding in connection with Protest cum Complaint Case No.2655/2015, corresponding to Sakchi P.S. Case No.82/2015 and G.R. Case No.1497/2015 including the order taking cognizance dtd. 17/5/2016, pending in the court of the learned Chief Judicial Magistrate at Jamshedpur.

(3.) The protest cum complaint petition was filed by opposite party no.2 alleging therein that on 15/5/2015 at about 04:30 p.m., she alongwith her sister Farhat Aara were going to her house by the side of Agrasen Bhawan in Aam Bagan Area, the petitioners closed her way and folded her both hands and misbehave with her and started molesting the opposite party no.2. It was further alleged that both the petitioner threatened her that they will falsely implicate her family member in criminal case which may relates to rape or physical torture. It was also alleged that opposite party no.2 alongwith her sister somehow manage to escape from the clutch of the petitioners.