RAJ KUMAR CHOUDHARY SON OF LATE NAND LAL CHOUDHARY Vs. STATE OF BIHAR; KAML DEO THAKUR SON OF LATE BRAJ BHUSHAN THAKUR

JUDGEMENT

(1.) The Petitioners seek quashing of the order dated 31.10.2013 passed by the Judicial Magistrate, 1st Class, West Champaran at Bettiah in Complaint Case No. 1673C of 2013 (Tr. No. 2814 of 2013).

(2.) The case of the Complainant is that all the accused persons entered the orchard of the Complainant and started plucking mangoes and also green branches of the mango tree.

(3.) The submission of the Petitioners is that on account of pendency of civil dispute the Complainant has been filing one frivolous case after the other one of which has been quashed therefore the present proceeding should also be set aside.