KAMESHWAR JHA Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard Counsel for the Petitioner and the A.P.P.appearing on behalf of the State. Nobody appears on behalf of Opposite Party No. 2 to pursue this matter.

(2.) This application has been filed for quashing the order dated 10.04.2003 passed in Complaint Case No. 677 C of 2001 by which the Judicial Magistrate, 1st Class, Begusarai has taken cognizance for the offences under Sections 323, 504, 506/34 of the Indian Penal Code. The complainant is the teacher of G. D. College, Begusarai whereas at the relevant time, the Petitioner was the Principal of the said college.

(3.) The complaint petition was initially dismissed. The complainant filed revision against the order of dismissal of the complaint petition and the Revisional Court directed that it should go for further enquiry and after further enquiry, cognizance was taken in this case.