H.C.Mishra,J. - (1.) Heard learned counsel for the petitioner and learned counsel for the State as also learned counsel for the opposite party No.2.
(2.) Petitioner is aggrieved by the order dated 4.4.2008 passed by the learned Chief Judicial Magistrate, Ranchi, in complaint case No.1146 of 2007, whereby, on the basis of allegations in the complaint petition, the statement of the complainant on solemn affirmation and the statements of the witnesses examined in the enquiry stage, cognizance has been taken against the petitioner for the offence under Sections 504 and 506 of the Indian Penal Code. the petitioner has also prayed for quashing the entire criminal proceeding against him in the said case.
(3.) The complaint petition has been brought on record, which shows that the complainant, who is a practicing advocate of the Civil Courts, Ranchi, was going in his car and when he reached near the old bus stand crossing on Ratu Road, he heard the sound of siren. Due to heavy traffic, he could not give pass to the vehicles blowing the siren. The security persons, who were there on the pilot car armed with AK-47 assault rifles, surrounded the vehicle of the complainant and started abusing and threatening the complainant in abusive languages, which are detailed in the complaint petition. The complainant recognised the petitioner sitting in car, who was then the Heath Minister in the State of Jharkhand. It is alleged that the petitioner was also instigating the security man sitting in his car, to teach the complainant a lesson, whereupon, the security person from his car also come out and he also abused and insulted the complainant in abusive languages. With these allegations, the complaint petition was filed, which was instituted as complaint case No.1146 of 2007. The statement of the complainant was recorded on solemn affirmation and the statements of some witnesses were also recorded in the enquiry stage, on the basis of which the cognizance for the offence under Sections 504 and 506 of the Indian Penal Code, has been taken against the petitioner.;