MOHD SUDDIQUE Vs. STATE OF BIHAR

JUDGEMENT

(1.) This is an application under Article 226 of the Constitution of India filed on 17-4-1987 for quashing of petitioners' prosecution.

(2.) On a written report by one Abdul Sattar, police registered Janjhargarh P.S. case No. 8(4)79 for affence under Section 324, I.P.C. against the petitioners. F.I.R. was received by the Chief Judicial Magistrate on 19-4-79. The petitioners surrendered before him on 24-4-79 and were granted bail. After investigation, charge-sheet was submitted on 14-7-79 and cognizance was taken on 17-7-79. Charges under Sections 324 and 323, I.P.C. were framed on 25-4-80.

(3.) The prosecution examined PW 1 on 28-11-81, PW 2 on 2-2-82, PW 3 on 3-3-82, PW 4 on 10-4-82, PW 5 on 25-8-82, PW 6 on 18-9-82 and PW 7 on 10-5-83. PW 6 was recalled for further examination on 5-1-84.