KAMRU JAMA Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioners, for the State and for the informant.

(2.) In the present case, petitioners are challenging the order dated 17th July, 2010 passed by Judicial Magistrate, 1st Class, Ara in G.R. No. 2566 of 2007/Tr. No. 3200 of 2008 whereby and whereunder notices have been issued to the petitioners in terms of Section 319 of the Code of Criminal Procedure Code (for short, 'the Code') on the ground that there are sufficient materials against the petitioners which have come in course of trial.

(3.) This order was challenged by the petitioners in Cr. Revision No. 151 of 2010 and learned Sessions Judge, Bhojpur, Ara after considering the material on the record and also examining the evidence which has come during the trial, dismissed the revision application and against that the present Cr. Misc. Application has been filed making a prayer to quash the order of Sessions Judge as well as the order of the Judicial Magistrate, 1st Class, Ara.