AJEET KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioners and learned counsel for the State of Bihar. No one appeared on behalf of the opposite party no.2.

(2.) The instant application has been filed praying for quashing the order dtd. 20/6/2023 passed in Complaint Case no.791 of 2015 whereby the learned Additional Chief Judicial Magistrate-VII, Aurangabad was pleased to order for issuance of process under Sec. 82 of the Cr.P.C.

(3.) Learned counsel for the petitioners submits that by order dtd. 24/8/2023, the process under Sec. 83 of the Cr.P.C. was also issued.