RAM UDAR SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard Shri Shakeel Ahmad Khan, learned Senior Counsel appearing for the petitioner and Shri Dashrath Mehta, learned A.P.P. for the State.

(2.) It is true that the informant has also been impleaded as a party but considering the limited point of law which has been raised before this Court, I gave up the idea of sending a notice to opposite party no. 2 Ishwarchand Sahu because even if he is not beard it could not be heaping justice upon a person without being heard.

(3.) I need not go into the factual details of the case save and except to note that the written report was the basis of First Information Report of Nawanagar P.S. Case No. 85 of 2009 in which on submission of charge-sheet against the petitioner, cognizance was taken by the Chief Judicial Magistrate, Buxar, and the case was transferred to Shri U.K. Sharma, Judicial Magistrate, 1st Class, Buxar.