MDSIDDIQUE 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 Jhan- jhargarh p.s. case No. 8 (4) 79 for offence under Section 324 IPC against the petitioners FIR. was received by the Chief Judicial Magistrate on 19-4-1979. The petitioners surrendered before him on 24-4-1979 and were granted bail. After investigation, charge sheet was submitted on 14-7-1979 and cognizance was taken on 17-7-1979. Charges under Sections 324, 323 IPC were framed on 25-4-1980.

(3.) The prosecution examined pw 1 on 28-11-1981, pw 2 on 2-2-1982, pw 3 on 3-3-1982, pw 4 on 10-4-1982, p w. 5 on 25-8-1982, p w. 6 on 18-9-1982 and p w. 7 on 10-5-1983 p w. 6 was recalled for further examination on 5-1-1984.