RAMJEE SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) Yesterday, when the case was called out, none appeared on behalf of the petitioners either to press this petition or to make a prayer for adjournment. However, as a last indulgence, the case was adjourned for a day. While adjourning the case, it was noticed in the order dated 11.5.2010 that the present case was admitted on 6.1.2000. While admitting the case, this Court had directed that pending disposal of the application, further proceeding in Tr.No.1553 of 1999 in Complaint Case No.1190 of 1998 pending in the court of Sri Krishna Mohan Srivastava, Judicial Magistrate, 1st Class, Muzaffarpur shall remain stayed. The Court also called for lower court records and the order of stay is still continuing. It was further made clear in its order dated 11.5.2010 that if on the next date, no one appears on behalf of the petitioners, the case shall be decided on the basis of materials available on the record of the case.

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

(3.) Three petitioners, while invoking inherent jurisdiction of this Court under Section 482 of the Code of Criminal Procedure, have prayed for quashing of the order dated 29.5.1999 passed by Sri Krishna Mohan Srivastava, Judicial Magistrate, 1st Class, Muzaffarpur in Complaint Case No.1190 of 1998, Tr.No.1553 of 1999. By the said order, the learned Magistrate has taken cognizance of offences under Sections 420,467,468 and 120B of the Indian Penal Code.