MD.SAJID HUSSAIN Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard counsel for the petitioner and the State.

(2.) The petitioner seeks quashing of the order dated 24.11.2005, passed in Sessions Case No.95 of 2003, by the Additional District and Sessions Judge, F.T.C.V, Munger by which he has issued summons to the petitioner under section 319 Cr.P.C. to face trial.

(3.) One Md.Suleman, a Choukidar gave his fardbeyan before the police on 19.12.1999, stating therein that one Md. Manir was married to one Nuresha Begum daughter of Md. Halim. After some years, Md. Manir contracted another marriage with one woman namely Disco. After some time, some differences arose between his two wives. Md. Manir kept his second wife Disco in I.T.C. quarter and tortured her in league with his first wife. The differences between the two wives further aggravated when Md. Manir received a sum of Rs. 30,000/- from the I.T.C. Company. Again on this issue, Md.Manir took side of his first wife. On 19.2.1999, the informant learnt that Md. Manir in league with his first wife Nuresha Begum, son Azharuddin and other relatives have killed his second wife and had hide her dead body.