RAVINDRA KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) Mr. Ratan Kumar Sinha, Ld. counsel for the petitioner, Mr. Pronoti Singh, Ld. A.P.P. for the State, Mr. Prakash Chandra, Ld. counsel for the Respondent no.2 and Mr. Satya Prakash Sinha, Ld. counsel for the Respondent no. 3 are present. Patna High Court CR. MISC. No.44237 of 2015 dt.11/10/2023

(2.) Learned counsel for Respondent no.2 also files counter affidavit along with annexures across the board supplying a copy of the same to the Ld. counsel for the petitioner and the same is taken on record.

(3.) The present petition, under Sec. 482 Cr.P.C., has been preferred for quashing the order dtd. 24/11/2014 passed by Ld. Sub-Divisional Magistrate, Mahua in Criminal Proceeding bearing No. 979 of 2014 initiated under Sec. 144 Cr.P.C.