FARHEEN SIDDIQUI QAMAR 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 of Cr.P.C. with the prayer to quash the entire criminal proceeding including the order dtd. 16/2/2018 passed by the learned Chief Judicial Magistrate, Jamshedpur, East Singhbhum in connection with C-1 Case No. 2142 of 2017 whereby and whereunder, the learned Chief Judicial Magistrate, Jamshedpur, East Singhbhum has taken cognizance for the offences punishable under Sec. 323, 341, 504, 427/34 of Indian Penal Code.

(3.) The allegation against the petitioners is that the petitioner no.1 being the daughter-in-law of the complainant and the petitioner nos.2 to 6 being the relatives of the petitioner no.1 have invited the complainant for a discussion, in the Jubilee Park and assaulted him and committed theft of his money from his pocket and broke his spectacle.