RAM BHAROSA 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 of the Code of Criminal Procedure, 1973 with a prayer to quash the entire criminal proceeding including the order dtd. 7/6/2021 passed in connection with C.P. Case No.2097 of 2020 by which the learned Judicial Magistrate-1st Class, Dhanbad has found prima facie case for the offences punishable under Ss. 323/504 of the Indian Penal Code against the petitioners.

(3.) The allegation against the petitioners is that on 4/11/2020, the petitioners came to the house of the complainant and caused hurt to the inmates of the house of the complainant including his wife with lathi and danda and with slaps and fists blows. The petitioner No.1 committed theft of gold chain from the neck of the wife of the complainant, the petitioner No.3 committed theft of Rs.65,000.00 kept on the table and the committed mischief by vandalizing the house of the complainant and demanded Rs.8,00,000.00. On the basis of the complaint, statement on solemn affirmation of the complainant and the statement of the enquiry witnesses, the learned Magistrate has found prima facie case for the said offences.