ABBAS MIAN Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned counsel for the respondents.

(2.) The present quashing petition has been preferred to quash the impugned order dtd. 29/8/2005 passed in Complaint Case No. 67 of 2004, where learned Sub-Divisional Judicial Magistrate, Raxaul took cognizance for the offences punishable under Sec. 147 and 323 of the Indian Penal Code against the petitioner.

(3.) Notice duly served upon O.P. No. 2 but he fails to join the present proceedings.