UMA SHANKAR SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) The petitioners are aggrieved by an order dated the 7th February, 1979, by which they have been summoned for being tried by the Chief Judicial Magistrate, Sitamarhi.

(2.) The case was initiated on the basis of an information lodged by one Mahanth Sah regarding commission of a dacoity in his house between the night of l2/13th September, 1975, being Sitamarthi P. S. Case No. 9 (9) 75 under section 395 of .the Indian Penal Code. After investigation the police submitted final form stating that the accusation was false. During the pendency of the proceeding a protest petition had been filed by the informant.

(3.) On 6th January, 1978 the Magistrate passed the following order :-