BAJRANGBALI SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) The present Criminal Revision petition has been preferred against the impugned order dtd. 17/10/2019, passed by learned A.C.J.M.-I, Bikramganj, Rohtas in Complaint Case No. 540 of 2014, corresponding to Trial No. 933 of 2019, whereby learned A.C.J.M-I has summoned the petitioners herein under Sec. 319 Cr.PC to face the trial along with the accused persons, who are already facing the trial.

(2.) The factual background of this case is that one Criminal Complaint bearing No. 540 of 2014 was filed by one Rita Singh, who is opposite party No.2 herein, against five accused persons, including the petitioners for offence punishable under Ss. 498A, 406, 420, 308 and 506 of the Indian Penal Code and Sec. 3, 4 of D.P. Act. The accused, as per the complaint, were as follows:

(3.) However, after inquiry under Sec. 200 Cr.PC, learned ACJM-I took cognizance only of offence punishable under Sec. 498A of the Indian Penal Code and only against one accused Navneet Kumar, who happens to be husband of the complainant.