SUMEET SINGH KALSI Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard Mr. Jitendra Singh, learned Senior Counsel for the petitioner and Mr. Jitendra Kumar Singh, learned APP for the State.

(2.) The petition has been filed for quashing of the order dtd. 25/8/2016/26/8/2016 passed in Complaint Case No. 90(C)/2010 whereunder the learned Sub Divisional Judicial Magistrate, Sherghati has been pleased to pass orders under Sec. 82 and 83 of the Code of Criminal Procedure, 1973.

(3.) The prosecution story read as follows:-