UMESHWAR DUBEY Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard Mr. Krishna Prasad Singh, learned senior counsel appearing for the Petitioner and Mr. Nityanand, learned APP for the State.

(2.) No one appears on behalf of O.P. No.2 to 6.

(3.) The instant criminal miscellaneous petition has been filed under Sec. 482 of the Code of Criminal Procedure (in short 'Cr.P.C.') with a prayer to quash the order dtd. 9/4/2015 passed in Complaint Case No. 262 of 2014 by which the learned S.D.J.M, Daudnagar, Aurangabad has taken cognizance of the offences under Ss. 323 and 504 of the Indian Penal Code (in short 'IPC') against the O.P. No. 2 to 6 and has also taken cognizance of the offence under Sec. 379 of IPC against the O.P. No.2 in addition to the above offences.