MAHESH PRASAD Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioner, learned counsel for the opposite parties and learned Additional Public Prosecutor for the State.

(2.) Perused the records of C.W.J.C. No. 5543/2005 dismissed as infructuous on 29.11.2007.

(3.) The three applicants have preferred this application under section 482 of the Criminal Procedure Code seeking quashing of the order dated 08.06.2005 passed by Shri Om Prakash Pandey, Judicial Magistrate, 1st Class, Patna in Complaint Case No. 599(C)/2005 taking cognizance for offences under sections 147, 323 and 380 of the Indian Penal Code.