RAM EKWAL SINGH Vs. KANT SINGH

JUDGEMENT

(1.) Heard counsel for the parties.

(2.) By this application the petitioner has prayed for quashing order dated 30th September, 1994 passed by Additional Sessions Judge, 3rd. Patna in Criminal Revision No. 35 of 1993 by which the learned Additional Sessions Judge has set aside order dated 13-11-1992 and earlier orders passed by the learned Additional Chief Judicial Magistrate, Danapur in complaint case No. 413(C) 92 taking cognizance of the offence against opposite parties under Section 364/34 of the Indian Penal Code.

(3.) The short facts giving rise to this application are as follows : The petitioner filed a petition of complaint before the Additional Chief Judicial Magistrate, Danapur stating therein, inter alia, that on 7-8-1992 the petitioner has gone to his village and when he returned back, he found his Baba missing. Thereafter the petitioner tried to search him out but all in vain. However, he came to know that his Baba has been removed on a Jeep at about 8 p.m. towards Patna. Thereafter the petitioner went to Patna to search out his Baba but he could not find any trace.