HARERAM SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) Earlier vide order dtd. 25/1/2024, the name of opposite party nos. 4 & 5 has been deleted from the array of the opposite parties. Hence, the petition only survives with regard to opposite party nos. 1, 2, 3 and 6.

(2.) Heard learned counsel for the petitioner and learned A.P.P. for the State duly assisted by learned counsel for the opposite party no. 6, who is now O.P. No. 4.

(3.) The present application has been filed for quashing of order dtd. 7/12/2015 passed in Kharik P.S. Case No. 78 of 2014, G.R. No. 625/14 by learned S.D.J.M., Naugachia whereby learned Magistrate has accepted the final report, dismissed the protest -cum- Complaint Petition and taken cognizance under Sec. 182 and 211 of the Indian Penal Code (in short the "I.P.C.") against the petitioner.