NAGESHWAR SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) Yesterday, when the case was called out, none had 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. It was noticed by this Court that in the case the interim order of stay is continuing since 27.1.2000. It was further made clear that if tomorrow no one appears on behalf of the petitioners, the case shall be decided on the basis of materials available on the record.

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

(3.) Six 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 13.10.1999 passed by Sri S.K.Sinha `Mukul', Judicial Magistrate, 1st Class, Khagaria in Complaint Case No.530( C) /96 . By the said order, the learned Magistrate has rejected the discharge petition filed on behalf of the petitioners under Section 245 of the Code of Criminal Procedure.