ANANDI PASWAN Vs. STATE OF BIHAR

JUDGEMENT

(1.) Yesterday, when the case was called out, none appeared on behalf of the petitioner either to press the petition or to make a prayer for adjournment. However, learned Counsel appearing on behalf of opposite party No. 2 and State and learned Counsel for the State were present. It was indicated on 30.3.2010 that it is made clear that if tomorrow no one appears, the matter shall be decided on the basis of materials available on record even in absence of learned Counsel for the petitioner.

(2.) Today again, when the case was called out, none has come forward to press this petition.

(3.) The petitioner, while invoking inherent jurisdiction of this Court under Section 482 of the Code of Criminal Procedure, has prayed for quashing of order dated 9.8.1994 passed by Judicial Magistrate, Ist Class, Jehanabad in Complaint Case No. 382 of 1992. By the said order, the learned Magistrate had taken cognizance for the offences under Sections 147, 427 and 323 of the Indian Penal Code.