VINAY THAKUR Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioners and learned A.P.P. for the State.

(2.) Learned counsel for the petitioners submits that the present application has been filed seeking quashing of the order dtd. 21/1/2015 passed by the learned Sessions Judge, West Champaran at Bettiah in Cr. Revision No. 238 of 2014 arising out of Complaint Case No. 1121-C of 2010, whereby the learned Sessions Judge dismissed the revision application filed by the petitioners against the order dtd. 26/6/2014 passed by the learned Judicial Magistrate, 1st Class, Bettiah in Trial No. 2115 of 2014 arising out of Complaint Case No. 1121-C of 2010.

(3.) Learned counsel for the petitioners submits that the complainant has filed Complaint Case No. 1121-C of 2010 against the petitioners in which cognizance was taken under Sec. 392 of the Indian Penal Code by the learned Magistrate. Thereafter, the petitioners were taken into custody and after their release they filed an application dtd. 3/1/2014 under Sec. 245 of the Cr.P.C. and the same came to be rejected by order dtd. 26/6/2014 against which the petitioners preferred the instant Cr. Revision No. 238 of 2014 before the learned Sessions Judge, who also affirmed the order passed by the learned Magistrate whereby their application seeking discharge under Sec. 245 of the Cr.P.C. was rejected.