PANKAJ KUMAR SINGH Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard the parties.

(2.) This criminal miscellaneous petition has been filed invoking the jurisdiction of this Court under Sec. 482 Cr.P.C. with a prayer to quash the entire criminal proceeding including the order dtd. 16/11/2017 passed by the learned Judicial Magistrate 1st Class, Koderma in connection with Complaint Case No. 793 of 2017 in which the learned Judicial Magistrate 1st Class, Koderma has found prima facie case for the offences punishable under Ss. 323, 341, 427, 447, 467, and 506/34 of Indian Penal Code.

(3.) The allegation against the petitioners is that on 17/7/2017 the petitioners in furtherance of common intention trespassed into the premises of the complainant, demolished the structures of him over his land with the help of JCB machine, caught hold of the complainant, assaulted him and caused hurt to him, committed theft of Rs.5,000.00 and on the basis of forged documents are claiming ownership of the land belonging to the complainant.