OM PRAKASH SAH Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned Counsel for the petitioners, learned Counsel for the opposite party No. 2 and learned Additional Public Prosecutor for the State.

(2.) This is an application under Section 482 of the Code of Criminal Procedure seeking quashing of order dated 21.02.2008 passed by Judicial Magistrate, 1st Class, Buxar in Case No. 171(C)/2005, Tr. No. 1264/2006 taking cognizance for the offence under Sections 341, 323, 504, 379 and 120B of the Indian Penal Code besides quashing of entire complaint petition.

(3.) The relevant short fact is that the complainant opposite party No. 2 claiming himself declared Bataidar of original land holder Krishnaraj Singh, came out with the case that the petitioners got harvest the wheat crops grown over the land, on protest he was assaulted and also deprived of the crops.