SANU KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioners, learned A.P.P. for the State and learned counsel for the opposite party no. 2.

(2.) The present application has been filed seeking quashing of the order dtd. 5/8/2023 passed by Mr. Abhishek Mishra, learned Additional Chief Judicial Magistrate-VI, Danapur in Naubatpur P.S. Case No. 94 of 2022 whereby cognizance of the offences under Ss. 302, 120(B) and 34 of the Indian Penal Code has been taken.

(3.) Learned counsel for the petitioners submits that the FIR was instituted by the informant alleging that the petitioners along with their associates came on a motorcycle to the house of the informant and on instigation of their mother, opened fire causing death of her brother-in-law (Dewar), accordingly, the FIR was instituted.