KAMALESHWARI BHAGAT Vs. STATE OF BIHAR

JUDGEMENT

(1.) Seven petitioners, while invoking inherent jurisdiction of this Court under Section 482 of the Code of Criminal Procedure, have prayed for quashing of order dated 16.9.1999 in Sessions Trial No.149 of 1998. By the said order, the learned 3rd Additional Sessions Judge, Saharsa has framed the charge under Section 364 of the Indian Penal Code against seven accused persons. In this case, since 15.3.2000, order of stay is continuing. On 15.3.2000, the present application was admitted and while admitting the case, this Court had directed that pending disposal of this application, further proceedings in Sessions Case No.149 of 1998 pending in the court of Sri S.S. Sharma, 3rd Additional Sessions Judge, Saharsa shall remain stayed.

(2.) I have examined the impugned order. Surprisingly, while filing the present petition except impugned order, nothing has been brought on record by the petitioners.

(3.) I am of the view and while framing charge by its order dated 16.9.1999, the 3rd Additional Sessions Judge has committed no error. Accordingly, I do not find any merit in the present petition and petition stands rejected.