BAHURU YADAV Vs. STATE OF BIHAR

JUDGEMENT

(1.) No one appears either on behalf of the petitioners or on behalf of opposite party no.2.

(2.) The present case was admitted on 8.9.1999 and while admitting the case, this Court had directed that during the pendency of this application, further proceeding in C.R. Case No.389 of 1998 pending in the court of the Judicial Magistrate, Ist Class, Jhanjharpur, shall remain stayed. It appears that after obtaining the order of stay, the petitioners have lost their interest in the present case. Due to that reason, none has come forward either to press this petition or to make a prayer for adjournment.

(3.) Two petitioners,while invoking inherent jurisdiction of this Court, have prayed for quashing of order dated 9.3.1999 passed by the Judicial Magistrate, Ist Class, Jhanjharpur in C.R. Case No.389 of 1998 and also the petitioners have prayed for quashing of order dated 10.5.1999 passed by learned District and Sessions Judge, Madhubani in Cr. Revision No.149 of 1999. By the order dated 10.5.1999, the learned Sessions Judge, Madhubani had rejected the revision petition filed by the petitioners against the order dated 9.3.1999 passed by the Judicial Magistrate.