R.R.PRASAD, J. - (1.) HEARD learned Counsel appearing for the petitioners, Opp. Parties No. 2 and learned Counsel appearing for the State.
(2.) THIS Cr. Miscellaneous Petition filed under Sec. 482 of the Code of Criminal Procedure is directed against the order dated 15.05.2006, passed by the learned Judicial Magistrate, Dhanbad in C.P. Case No. 467 of 2005 whereby and whereunder leaned Judicial Magistrate, Dhanbad having been found prima facie case true under Sections 353 and 506 of the Indian Penal Code, summoned the petitioners to face trial. The facts giving rise this application is that the Complainant -Opp. Party No. 2 lodged a complaint case bearing No. 467 of 2005 stating therein that he being a 'Tax Daroga' working under the N.A.C. (Notified Area Committee), Sindri was entrusted with a job of construction of P.C. C. Road from R.K. More Sindri to B.I.T. Club Sindri and for that purpose, he purchased certain construction materials from the petitioner No. 2 for which payment was made to him under the receipt from time to time, but after the job was over, the petitioner No. 2 in connivance with petitioner Nos. 1 and 3 prepared a forged paper, on the basis of which, they claimed Rs. 37,800.00 due to be paid to them by the complainant and the other day they came to the Office, abused him and also extended threat and thus, it has been alleged that the accused persons by their acts put obstruction in discharge of their duties and also abused him and thereby committed offence under Sections 467, 468, 420, 506 and 120B of the Indian Penal Code.
(3.) THEREUPON , statement of the complainant was recorded on solemn affirmation and the matter was taken up for inquiry under Sec. 202 of the Code of Criminal Procedure. Thereafter, the court having been found prima facie true under Sections 353 and 506 of the Indian Penal Code, took cognizance of the aforesaid offences against the petitioners.;