Anant Singh, J. - (1.)This application has been filed by the petitioner for further inquiry into a com. plaint which has been dismissed under Section 203, Criminal Procedure Code.
(2.)The petitioner filed a petition of complaint on the 1.6.1963, before the learned Sub-divisional Magistrate, Sadar Chapra, against the only opposite party who, at the relevant time, was the officer-in-charge of Garkha police station, in the district of Saran. The petitioner is a resident of Mauza Rampur Pratappur which lies within the jurisdiction of Parsa police station, in the same district, and not under Garkha police station.
(3.)The complaint was that at about 11 a.m. on the 18.5.1963, the opposite party went to the house of the petitioner in village Rampur-Pratappur and wanted to search his house on the plea that one Rameshwar Nonia, who was an accused in a dacoity case was being harboured by the petitioner in his house. The petitioner and also his father, who was present there, denied the allegation and protested to the proposed search of their house by the opposite party, on the ground that the latter had held no search warrant from a Magistrate. The petitioner also represented that his elder brother Rarmeshwar Dayal was away from the house. The opposite party proposed to the petitioner for some illegal gratification as a reward for not searching his house, which the petitioner refused. Thereupon the petitioner was threatened by the opposite party with serious consequences that he would see the petitioner and the members of his family involved in some cases. The opposite party, however, left the petitioner's place at that stage.