DWARIKA PRASAD TIWARI Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD .

(2.) THIS application has been filed for quashing only the observation passed by order dated 9.1.2003 by the learned District and Sessions Judge in A.B.R No. 2069 of 2002 arising out of the Sigon RS. Case no. 12 of 2001 under sections 147, 148, 436/34 of the Indian Penal Code.

(3.) ACCORDINGLY the observation made by learned Court below dated 9.1.2003 about dwelling house is hereby quashed and the application is allowed. The learned Magistrate is directed to proceed in accordance with law.