Patna High Court - Orders
Govind Saw vs State Of Bihar on 28 July, 2010
Author: Anjana Prakash
Bench: Anjana Prakash
IN THE HIGH COURT OF JUDICATURE AT PATNA
Cr.Misc. No.3105 of 2009
GOVIND SAW, S/o Late Chhatu Saw,
Resident of Mohalla-Rikabganj, P.S.-Tekari, District-Gaya.
Versus
THE STATE OF BIHAR.
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02. 28.07.2010This application has been filed for quashing of the order dated 21.10.2008 passed by Chief Judicial Magistrate, Gaya by which he has taken cognizance for offences under Section 354 of the Indian Penal Code in connection with Civil Lines P.S. Case no. 283 of 2006.
The case of the informant is that while she was coming down the stairs some one assaulted and pressed her breast which miscreant was subsequently identified as the petitioner. It appears on the same day, the petitioner had made a complaint before the court concerned that when he had come to give his evidence in Court in a case instituted for assault of his son and he was coming down the stairs a burqa- clad lady had bumped into him and started assaulting him and thereafter the accused persons against whom he had come to give evidence, appeared and threatened him of dire consequences. The petitioner also filed a case in this regard before the police on the very same day.
2Considering the same, this application is allowed and entire proceeding including the order dated 21.10.2008 passed by Chief Judicial Magistrate, Gaya by which he has taken cognizance in connection with Civil Lines P.S. Case no. 283 of 2006 is hereby quashed.
(Anjana Prakash, J.) Vikash/-