JIWAN PRABHAT KESHRI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mr. Mahesh Kumar Sinha, learned counsel appearing for the petitioners and Mr. Abhinesh Kumar, learned A.P.P. for the State.

(2.) In this application, the petitioners have prayed for quashing the entire criminal proceeding in connection with P.C.R. Case No. 228 of 2010 including the order dated 23.04.2015 passed by Sri R. Ranjan, Judicial Magistrate, Deoghar whereby and whereunder cognizance has been taken under Section 323, 365, 379 and 504 of the I.P.C.

(3.) It appears that a complaint petition was instituted by the complainant opposite party no. 2 herein on 08.04.2010 in which it was alleged that the complainant along with the father and brother was coming to Deoghar in connection with his business and all of sudden, as there was a previous enmity with the them, petitioners intercepted them on the point of deadly weapons and taken his father away in car for committing murder. It was also alleged that petitioners snatched a bag containing Rs. 10,000/- from the possession of the complainant. Immediately after the occurrence, the complainant rushed to Deoghar Police Station, but since no action was taken by the police, the complaint case was filed by the complainant.