AKHILESH CHAUDHARY Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD learned counsel for the petitioners, Additional Public prosecutor for the State and learned counsel for the opposite party no. 2.

(2.) THIS is an application under Section 482 of the Code of Criminal Procedure, seeking quashing of order dated 17.04.2006 passed by Shushri Sangita, Judicial Magistrate, 1st Class, Hajipur, Vaishali in Complaint Case No. C.I. 1993 of 2005/ Trial No. 1359 of 2006, taking cognizance for the offence under Sections 323/427 of the Indian Penal Code and under Sections 3 (I) (XV) of the Schedule Caste & Schedule Tribe (Prevention of Atrocities Act).