MANOJ KUMAR SHARMA Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard the parties.

(2.) The petitioner seeks quashing of the entire proceeding including the order dated 23.3.2009 passed by the Additional Sessions Judge-cum-Fast Track Court No. 2,. Samastipur, in Sessions Trial No. 665 of 2007 arising out of Dalingh Sarai P.S. Case No. 88 of 2004 instituted under Sections 302, 201 Indian Penal Code.

(3.) It has been contended by the Petitioner that there is absolutely no material against him to warrant his trial and, therefore, the case diary was called for by this Court at an earlier point in time.