- (1.)Leave granted.
(2.)Appellant, a practicing advocate in the Patna High Court, had gone to his village at Nehra, in the district of Darbhanga for celebrating Holi festival. On 15.3.2006 at about 10.00 PM while he was sitting in the house of one Ranjit Chaudhary along with Gautam Chaudhary and Ors. few persons by name Ramesh Sahni, Dinesh Sahni and Ors. came there and demanded Rs. 1,000/- as Rangdari for meeting Holi expenses. Appellant gave Rs. 200/- but wanted the money to be returned which was not to the likings of the persons who came there. Twenty minutes thereafter, 2nd Respondent (1st accused) Sunil Sahni along with about 12 other persons came with Lathi, iron rod, Farsa, Talbar etc. and abused the Appellant and dragged him out of the house and brutally assaulted him with the weapons and left the place after inflicting several injuries on the Appellant.
(3.)The Appellant was later admitted to the hospital at Sakri and his statement was recorded and a criminal case No. 46 of 2006 was registered under Sections 147, 148, 504, 323, 384, 324, 307 and 341 Indian Penal Code against seven named persons and 10-15 unknown persons, vide FIR dated 16.3.2006. The police started investigation and, after completing the investigation, the police submitted its final report under Section 173 Code of Criminal Procedure and the accused persons were sent for trial.