BHARAT PRASAD Vs. STATE OF BIHAR

JUDGEMENT

(1.) Leave granted.

(2.) The order of the High Court dated 23.5.2007, passed under Section 482 of the Code of Criminal Procedure is impugned before this Court.

(3.) By that order, the High Court refused to quash the order dated 10.2.2005 passed by 3rd Additional Sessions Judge, Motihari in Cr. Revision No. 326 of 1992 whereby the order dated 27.7.1992 passed by the Executive Magistrate, Raxaul in case No. 548(M) of 1991 was confirmed.