VIJAY PRASAD Vs. STATE OF BIHAR

JUDGEMENT

(1.) High Courts records of this petition was eaten away by the white ants and it was reconstructed when a notice with regard to the same was given to the counsel who provided the court with the copy of the petition for consideration.

(2.) Heard learned counsel appearing for the applicants as well as learned counsel appearing for the Opposite Party No. 2.

(3.) This petition has been preferred under Section 482 of the Cr.P.C. against the order dated 23.9.2007 passed by Sri O. Srivastava, J.M., 1st Class, Gaya in Complaint Case No. 971 of 2008 whereby and whereunder, he, having found prima facie case under Section 498A of the Indian Penal Code, ordered to issue processes against the applicants and other accused to procure their attendance for facing trial for the abovesaid offence. The applicants have invoked the inherent jurisdiction of this court for quashing the above-said order dated 23.9.2007.