S.N. Pathak, J. - (1.) Heard the parties.
(2.) This Cr.M.P. has been filed with a prayer to quash/ set aside the order taking cognizance dated 18.11.2013, passed by Judicial Magistrate, Ranchi as also the entire criminal proceeding including F.I.R. in connection with Kanke P.S. Case No. 168 of 2012 corresponding to G.R. No. 5950 of 2012.
(3.) The facts in brief is that on 31/01.11.2012 at night, the informant Arbind Sharma, ASI of Kanke Police Station was on night duty along with some other police persons of the said Police Station. At about 5:00 a.m., the officer-in-charge of Kanke Police Station called the informant by mobile phone and gave an order to go Central Law University to know about the situation. On compliance of said order, the informant along with some other police persons reached at Kanke - Pithoria Ring Road by the use of police vehicle. When the informant reached there, he saw approx 100 women and men have been destroying the boundary wall of Central Law University. The informant stopped the vehicle and came down from the vehicle and asked from the mob as to what they were doing. Thereafter the mob armed with Lathi, Danda, Farsha etc. attacked over the informant and the vehicle by the use of weapon. Ravi Toppo (petitioner) attacked over the informant by means of Farsa. He further attacked with Farsa over the vehicle and destroyed glass of the vehicle causing injury to the driver of the vehicle. The informant and the driver any how saved themselves and immediately informed about the incident to the officer-in-charge of Kanke Police Station by mobile phone. However, before coming to the police force, the mob fled away from the place.;