PRABHAT KUMAR SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) Leave granted.

(2.) These appeals take exception to the judgment and order dtd. 14/8/2020 passed by the High Court of Judicature at Patna in Criminal Writ Jurisdiction Case Nos. 930 and 1585 of 2017, whereby the summoning order passed by the Court of Additional Chief Judicial Magistrate, Patna in Complaint No. 3229(C) of 2016 dtd. 24/12/2016 came to be set aside.

(3.) The appellant had filed a complaint before the Additional Chief Judicial Magistrate's Court at Patna against the private respondents for offence punishable under Sec. 304, 316/34 of the Indian Penal Code. The Trial Court after recording the evidence of three witnesses produced by the complainant and other materials on record, was persuaded to issue summons to the private respondents in connection with the stated offence vide order dtd.24/12/2016. The private respondents, therefore, assailed that order by way of writ petitions before the High Court.