RAMESHWAR PRASAD Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel Mr. Bashistha Narayan Mishra and Mr. Brij Kishor Mishra for the petitioners and Smt. Shaheen Begum Additional Public Prosecutor for the State. There is none on behalf of the opposite party no. 2.

(2.) Learned counsel for the petitioners by filing supplementary affidavit pointed out that the entire complaint and order taking cognizance has been quashed by a Bench of this Court vide order dated 12th July, 2010 passed in Criminal Miscellaneous No. 11970 of 2004 filed by eight petitioners, who figured as accused nos. 1 to 8 in this complaint case, where in the three petitioners figured as accused nos. 9 to 11.

(3.) Learned Additional Public Prosecutor tried to laid emphasis that no doubt the proceeding has been quashed, but only with respect to the petitioners before the Court in connection with the case, but it cannot be held applicable in the instant case.