SATISH SINGH Vs. THE STATE OF BIHAR

JUDGEMENT

(1.) HEARD learned counsel for the petitioner and learned counsel for the State. By this application filed under Section 482 of the Code of Criminal Procedure, the petitioner seeks quashing of the order dated 4.10.2012 passed by the learned Judicial Magistrate, 1st Class, Nalanda at Biharsharif in Rahui P.S. Case No. 113 of 2012, by which the learned Magistrate has taken cognizance of the offences punishable under Sections 341, 323 and 504 read with 34 of the Indian Penal Code against the petitioner

(2.) IT would appear from the FIR that there is specific allegation against the petitioner to have abused and assaulted the informant and his mother. The police investigated the case and found the allegations made in the FIR to be true. Accordingly, the petitioner along with others was sent up for trial. On perusal of the allegations made in the FIR and -the materials collected in course of investigation, the learned Judicial Magistrate, 1st Class, Nalanda at Biharsharif has taken cognizance of the offences on the grounds mentioned hereinabove. Regard being had to the facts and circumstances of the case, I find no illegality in the impugned order dated 4.10.2012 passed by the learned Judicial Magistrate, 1st Class, Nalanda at Biharsharif in Rahui P.S. Case No. 113 of 2012. Accordingly, the application is dismissed.