PRABHAKAR JHA Vs. STATE OF BIHAR

JUDGEMENT

(1.) ORDER :- Invoking jurisdiction of the Court under S. 482 of the Code of Criminal Procedure (hereinafter referred to as 'the Code') the petitioners have moved this Court impugning the order taking cognizance dated 27-1-94 under Ss. 307, 149, 380, 436, 120B, 149, 148 and 147 of the Indian Penal Code.

(2.) It appears from the record that earlier by order dated 12-10-1999 this Court allowed the application by quashing the impugned order. Opposite party No. 2, the informant, moved the Hon'ble Supreme Court in SLP Cri. No. 4022 of 1999 and the Supreme Court by its order dated 6-3-2000, while reversing the order of this Court directed to reconsider the application for quashing. By an Administrative order of the Hon'ble the Chief Justice the matter has been placed before me for fresh consideration.

(3.) The learned counsel for the parties have placed before me the paper book filed before the Supreme Court for perusal of the English version of the FIR lodged by opposite party No. 2 and the order taking cognizance and for convenience I have looked to the English version of those two documents.