JAI PRAKASH RAI Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned Counsel for the Petitioner, opposite parties No. 2 to 4 and the State.

(2.) This is an application for quashing the order dated 24.1.2008 passed by the learned Chief Judicial Magistrate, Saran at Chapra in Garkha P.S. Case No. 78 of. 2005 where under final form submitted by the Investigating Officer with respect to opposite party Nos. 2 to 4 was accepted.

(3.) It is admitted position that case was instituted at fardbayan of the Petitioner against altogether eleven persons including the Petitioner for the offences under Sections 341, 323, 324, 327, 307 and 302/34 of the Indian Penal Code as early as on 15.8.2005. After investigation, Police submitted charge-sheet in different phases. Earlier, after taking cognizance against each and every and submission of charge-sheet, case was committed to the court of sessions where trial with respect of such persons admittedly has already commenced.