(1.) Heard Mr. Amit Kumar Das, learned counsel for the petitioners, Mrs. Lily Sahay, learned counsel for the State and Mr. A.K. Sahani along with Mr. Ajit Kumar, learned counsel for opposite party no.2.
(2.) This petition has been filed for quashing of the entire criminal proceeding in connection with Complaint Case No.443 of 2016 including the order dtd. 15/12/2016, pending in the Court of the learned Judicial Magistrate, 1st Class, Ramgarh.
(3.) The complaint case was filed by opposite party no.2 on 16/9/2016 relating to occurrence of 5/6/2016, 10/8/2016, 24/8/2016 and 12/9/2016 alleging therein that petitioner nos. 1 and 2 are relatives and petitioner no.2 is running a grocery shop in Chati Bazar, Ramgarh and is known to the complainant having business transaction. On 5/6/2016, petitioner no.2 asked the complainant to lend a sum of Rs.50,000.00 and on request the complainant gave the same to the petitioner no.2 on condition of return of the money within two weeks. Petitioner no.1 stood guarantor to the said transaction. However, money was not returned. On 10/8/2016, all the petitioners threatened the complainant and demanded Rs.2.00 Lakhs. The complainant was also manhandled on 12/9/2016 when all the petitioners stopped the vehicle of the complainant and assaulted him by fists, legs and danda and also removed a sum of Rs.50,000.00 and some documents from the vehicles. On hulla, the petitioners fled away.