MURARI LAL SHARMA Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD .

(2.) THIS is an application under Sec. 482 CrP.C. to quash the order of cognizance dated 3.8.2005 passed by Judicial Magistrate, Sitamarhi in Complaint Case No. 61(C) of 2003 as well as the entire proceeding as also its revisional order dated 23.11.2005 passed by Sessions Judge in Cr. Revision No. 184 of 2005.

(3.) ACCORDING to the allegations, the opposite party no. 2 was running gas stove, pressure cooker etc. repairing shop. He had repaired some articles of the petitioner, who is a police personnel. On the alleged date of the occurrence, the opposite party no. 2 demanded his repairing charges upon which the petitioner badly assaulted him and also implicated him in false criminal case. The opposite party was treated by the doctor but in spite of that, his eye became damaged.