SHAMBHU PRASAD SINGH 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 entire proceedings in connection with Special Case No. 140 of 2014 arising out of Harijan P.S. Case No. 4 of 2012, where learned Additional District Judge-I cum Special Judge SC/ST Act, Patna took cognizance for the offences punishable under Ss. 341, 323, 420, 406, 467, 468, 471 and 120 (B) of the Indian Penal Code (in short IPC) and Sec. 3(I)(IV)(XI)(XV) of the SC/ST Act (Prevention of Atrocities) Act, 1989 against the petitioners, vide order dtd. 3/9/2013.

(3.) Opposite Party No. 2 is duly represented.