NAND KISHORE PANDEY Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD learned counsel for the petitioners and learned counsel appearing for the State.

(2.) PETITIONERS have filed this application under Section 482 of the Cr PC with a prayer to quash the order dated 4.8.2003 by which the Special Judge Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, Bhojpur at Arrah has ordered to frame charges against the petitioners in Sessions Trial No. 275 of 2001. (Udwant Nagar) Police Station Case No. 131 of 1996 under Section 328 of the IPC and under Section 3(1)(i) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 (hereinafter referred to as the Act.)

(3.) LEARNED counsel for the petitioners has drawn my attention to the order dated 4.8.2003, passed in Sessions Trial No. 275 of 2001 by which the Special Judge, Arrah has ordered for framing charges against the petitioners under Section 328 of the IPC and Section 3(1)(i) of the Act.