CHANDRA SHEKHAR SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD .

(2.) THIS is an application under Sec. 482 or the Code of Criminal Procedure praying therein to set aside and quash the order dated 29.2.1996 recorded by learned 7th Addl. Sessions Judge, Munger affirming the order of learned Sub -Divisional Magistrate, Lakhisarai dated 18.10.1994 under which the learned Magistrate had directed the petitioners and O.P. No. 2 to furnish written statements in a proceeding under Sec. 147 of the Cr.P.C.

(3.) IT may be mentioned that though O.P. No. 2 has appeared through Counsel and has also filed counter -affidavit, but in course of hearing none was present to represent O.P. No. 2 hence the learned Counsel for the petitioners and the learned Counsel for the State were heard.