RAMESHWAR YADAV Vs. THE STATE OF BIHAR

JUDGEMENT

(1.) This appeal has been filed against the judgment dated 17.04.2017 of the Patna High Court by which judgment application filed by the accused-appellants under Section 482 of the Code of Criminal Procedure challenging the order dated 13.08.2013 passed by the Sub- Divisional Judicial Magistrate, Patna has been dismissed by the High Court.

(2.) Brief facts necessary to be noted for deciding the appeal are:

(3.) While rejecting the application on 108.2013, the Magistrate gave the following reasons: