HARI BHUIYAN Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned counsel appearing lor the petitioner and learned counsel appearing for the State.

(2.) This application has been filed for quashing of the order dated 25.02.2012 passed in Ranka P. S. Case No. 84 of 2011 [G.R. No. 782 of 2011] whereby and where under cognizance of the offence punishable under Sections 328, 302. 420 and 506 of the Indian Penal Code has been taken against the petitioner.

(3.) Mr. Deepak Kumar, learned counsel appearing for the petitioner submits that earlier on the same allegation a complaint was lodged, alleging therein that the accused conveyed to the complainant that his house is haunted with ghost and if she wants to get rid of it, she will have to pay Rs. 6,000.00. The complainant being an illiterate lady, gave a sum of Rs. 5,700.00. After some days, the accused person again came to the house of the complainant and asked for Rs. 2,000.00, but the complainant refused to give the money rather told the accused to return back all the money. Thereafter the accused gave two ladoos mixed with poison to the grand-son of the complainant to eat it. As soon as the boy ate it, he died. Thereupon when the complainant intended to inform the Police Station about the said incident, she was threatened by the accused of dire consequences. On 29.01.2002, when she was returning home from market, accused met with her and caught her hand with a view to outrage her modesty. At the same time, she was assaulted and snatched away her chain from neck.