BIMAL PRASAD JAIN SON OF PAUJDAR JAIN Vs. STATE OF BIHAR AND MD JAKIR SON OF LATE DIN MOHAMMAD; STATE OF BIHAR,; KRISHNA CHANDRA MISHRA, EXECUTIVE ENGINEER AND BINODANAND JHA, ASSISTANT ENGINNER, N R E P

JUDGEMENT

(1.) Heard learned Counsels representing the petitioners in both the cases, learned Counsel for the opposite parties and learned Additional Public Prosecutor for the State.

(2.) Since both the cases are inter-related and one common order of the courts below involved in both the cases it is being disposed of by this composite order.

(3.) The relevant short facts of the cases is that petitioner of Cr. Misc. No. 34099/2005 lodged a Complaint Case No. 28/2004 in the court of Chief Judicial Magistrate, Darbhanga against three persons respectively employed as Executive Engineer, Assistant Engineer and Junior Engineer in N.E.R.P. Darbhanga. Junior Engineer Bimal Prasad Gain, is petitioner in present case, whereas other two co-accused are opposite parties in later Criminal Miscellaneous filed by the complainant.