Rongon Mukhopadhyay, J. - (1.) Heard learned counsel for the petitioners and the learned counsel for the opposite party No. 2 as well as learned counsel for the State.
(2.) In the present criminal miscellaneous petition, the petitioner has prayed for quashing the order dated 10.9.2007 passed by the learned 1st Additional Sessions Judge, Deoghar in Cr. Rev. No. 66 of 2006 as also for quashing the order dated 3.4.2006 passed by the learned Judicial Magistrate, Deoghar in P.C.R. Case No. 742 of 2005 (T.R. No. 878 of 2006) by which cognizance has been taken for the offence punishable u/s 323, 379 and 420 of the Indian Penal Code and Section 3(x) of the Scheduled Caste & Scheduled Tribe (Prevention of Atrocities) Act.
(3.) The prosecution story in brief is that on 10.12.2005 at about 12 a.m. all the accused persons by making unlawful assembly entered into the personal Jamabandi land of the complainant (opposite party No. 2) being Plot No. 512, Jamabandi No. 32 of Mouza Bishanpur, P.S. Kunda, District Deoghar and abused and restrained the opposite party No. 2 from harvesting paddy crops and also assaulted her with fists and slaps and torn her Sari and Blouse. Thereafter, it has been alleged that accused Indradeo Mandal snatched silver chain form the neck of the complainant and accused Ladu Mandal snatched a silver chain from the neck of one Sagar Devi who had arrived at the place of incident to save the complainant/ opposite party No. 2. The accused persons also destroyed the paddy crops and put the complainant to a loss of L 500/-;