Amitav K. Gupta,J. - (1.) This writ application has been filed for quashing the entire criminal proceeding of Dhanwar P.S Case No. 69 of 2018 (GR 607/2018) registered under Section 452, 341, 342, 379, 504, 34 of the Indian Penal Code.
(2.) Learned counsel for the petitioners has submitted that on 06.02.2018 in between 11:00 a.m to 2:00 p.m Ramlal Oraon, a Police Officer, of Dhanwar P.S. along with 20-25 persons came and demolished the wall of the house of petitioners and misbehaved with his family members. The said police official in connivance and conspiracy with Sabir Khan had demolished the wall of the house of petitioners without obtaining any order of a competent authority. Aggrieved by the illegal act of Ramlal Oraon, petitioner no.2 had filed a complaint against Ramlal Oraon and others as per Annexure-2.
(3.) The petitioner no.2 had also filed CC 221/2018 dated 08.02.2010 in the court of CJM, Giridih against Ramlal Oraon and other accused and the present case Dhanwar P.S Case No. 69 of 2018 was lodged by Sabir Khan a co-accused, in the complaint case lodged by the petitioners, as a counter-blast to save their skin. The Police Officer and other accused persons have been pressurizing the petitioners to withdraw the complaint case. It is submitted that the investigation of the case, lodged against the petitioner, has been handed over to Ramlal Oraon against whom petitioner no.2 has filed the complaint case. It is submitted that petitioner nos. 3, 6 and 7 were not present at the place the occurrence. They were in Orissa and certificate to that effect has been issued by the employer of petitioner nos. 3 and 7 and petitioner no. 6 was appearing for the examination, as would be evident from Annexure-4 series. ;