JAGANNATH HANSDA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) This criminal appeal is directed against the order dtd. 9/5/2019 passed in C.P. Case No.1046/2016 by Additional Sessions Judge-1st cum Special Judge, Bokaro whereby and whereunder complaint filed by the appellant under Ss. 323, 341, 420, 120B, 506 of the Indian Penal Code, Sec. 3(x) of Scheduled Caste and Scheduled Tribe (Prevention of Atrocities) Act and National Food Security Act, has been dismissed.

(2.) Complainant is Jagarnath Hansda alias Jagarnath Manjhi and the complaint has been filed against one Muslim Ansari, Arun Kumar (Block Supply Officer, Chandankiyari) and Ravindra Kumar Gupta (Block Development Officer, Chandankiyari) on 6/12/2016.

(3.) The case of the complainant is that accused no.1-Muslim Ansari was public distribution shop owner and other ration card holders (total 10 in number) were not being supplied food grains as per the standard of National Food Security since 2015. When they complained about this to the Accused No.1 Muslim Ansari, they were abused in public by calling their caste name and threatened to be implicated in false case. It is alleged that since then they have been deliberately deprived of allotted quota of food grains under a conspiracy and the same is being criminally misappropriated by him.