MD SADIQUE Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard

(2.) This application by petitioners has been filed for quashing the order dated 19/1/2004 passed by Fast Track Court No. 5, Purnea in Sessions Trial No. 810 of 2003 by which petitioners have been summoned under Section 319 of Code of Criminal Procedure (In short, "Cr.P.C") to face the trial.

(3.) The case of petitioners is that they are not named in the first information report in which names of twelve persons alonqwith five to six unknown persons have been mentioned inspite of the fact that they happen to be co-villagers of informant. Their further case is that P.Ws.1 to 3, on whose evidence, they have been summoned under Section 319 of Cr.P.C, have not mentioned their complete address in their evidence and their address has been supplied to Court by prosecution (Annexure-5).