NOORUL HAQUE Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned Counsel for the petitioners, the Opposite Party No. 2 and the A.P.P. appearing on behalf of the State.

(2.) This application has been filed challenging the order dated 25.04.2007 passed in Manjhagarh Police Station Case No. 7 of 2006 by which the Judicial Magistrate, Gopalganj has taken cognizance for the offences under Sections 147, 148, 149, 384, 337 of the Indian Penal Code and Section 27 of the Arms Act.

(3.) The prosecution case, in short, is that the petitioners went on the land having Khata No. 79 and Khesra No. 668, 669 and 670 and stopped the informant from cutting the paddy crops. It is said that they demanded a sum of Rs. 50,000/- and also fired and threw brick bats on the informant.