TILESHWARI DEVI Vs. STATE OF BIHAR

JUDGEMENT

(1.) This application has been filed for quashing the order dated 3.8.2002 passed by the Chief Judicial Magistrate, Muzaffarpur in Mithanpura PS Case No. 119 of 2001 (Trial No, 938 of 2002) whereby he had taken cognizance of the offence under Sections 376, 342, 323, 504/34 of the Indian Penal Code.

(2.) Short facts giving rise to the present application are that on the basis of the report given by opposite party No. 2, Mithanpura PS Case No. 119 of 2001 was registered under the aforesaid sections. The police, after investigation, submitted final form and forwarded only one accused person for trial. When the said final form along with case diary was placed for consideration before the learned Magistrate, he found sufficient material, prima facie, showing complicity of the petitioners also in the crime. Accordingly, he differed with the same, took cognizance of the offence and directed for issuance of process against the petitioners also.

(3.) Learned counsel for the petitioners contends that once the police had not forwarded the petitioners for trial, the learned Magistrate did not had any jurisdiction to differ with the same and take cognizance of the offence against the petitioners and issue process against them. In support of the submission, he has placed reliance on an unreported decision of this Court dated 9.10.2001 passed in Cr. Misc. No. 14580 of 2000 (Birendra Singh and Ors. v. The State of Bihar and Ors.). I do not find any substance in this submission of the learned counsel.