ASHOK MANDAL 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 with the prayer to quash the order dtd. 2/3/2023 passed by the learned Sessions Judge, Dumka in Criminal Revision No.09 of 2022 whereby and where under, the learned Sessions Judge, Dumka affirmed the order dtd. 30/7/2022 passed by the learned Judicial Magistrate-1st Class, Dumka in Complaint (PCR) Case No.276 of 2021 whereby and where under the learned Magistrate dismissed the complaint.

(3.) The petitioner herein is the complainant of Complaint (PCR) Case No.276 of 2021 which was filed contending therein that the petitioner- complainant beat his wife with a bamboo consequent upon quarrel between them. The wife of the petitioner-complainant intimated about the occurrence to her father over phone. Her father came and along with the wife of the petitioner-complainant went to Masalia Police Station. Police summoned the complainant to the police station and made him sit under a litchi tree inside the campus of the police station and beat him. In support of his case, the complainant examined himself under solemn affirmation and also examined four other inquiry witnesses including one doctor.