ZAHIRUDDIN Vs. CHULHO PASWAN

JUDGEMENT

(1.) This application is directed against the order dated 15.7.1980 passed by the Chief Judicial Magistrate, Begusarai, in Case No. 419 -C of 1976, by which the cognizance has been taken against the petitioners for the offences under Ss. 302, 149, 147, 148 and 427 of the Indian Penal Code. It appears that Teghra P.S. Case No. 22(6)76 had been registered on 27.6.1976 with regard to some occurrence on the basis of the information given by the chowkidar. About 17 persons had been named as accused persons for the offences under Ss. 147, 148, 307, 326, 149 of the Indian Penal Code and 25, 27 and 26 of the Arms Act and 3/4 of the Explosives Substance Act, but none of them include any of the petitioners. The first information report has been annexed as Annexure -1 to the petition.

(2.) Regarding the same occurrence, on the basis of the statement of the Officer Incharge of Teghra police station, another case had been registered being Teghra P.S. Case No. 23(6)76. No body had been named in the first information report as an accused.

(3.) Final report had been submitted in the above case on 3.9.1978. However charge -sheet was submitted on 14 3.1980 in Teghra P.S. Case No. 22(6)76.