SHIVJEE SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD Counsel for the parties.

(2.) THE petitioner has challenged the order dated 23.03.2003 passed in Criminal Revision No. 114 of 2002 and the order dated 23.05.2002 passed in Case no. 1231 of 1999/124 of 2002 by the Executive Magistrate, Muzaffarpur in a proceeding under Section 145 of the Code of Criminal Procedure.

(3.) THIS Court is not referring to the facts and merits of the case of both the parties as this Court is not going to adjudicate on that issue.