JWALA PRASAD Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD the parties.

(2.) IN this application the petitioners have impugned the legality of the order dated 2.11.1999 of the Sub -Divisional Magistrate, Munger directing the petitioner to execute interim bond under section 116 (3) Cr. P.C. and the order dated 17.1.2000 of Sessions Judge, Munger by which revision preferred against the order dated 2.11.1999 has been dismissed.

(3.) HAVING regard to the facts and circumstances of the case, this application is allowed and the order dated 2.11.1999 (Annexure -3) is set aside and the Sub -Divisional Magistrate, Munger is directed to conclude the case expeditiously. The order dated 17.1.2000 (Annexure -4) is also set aside.