MD SHABIR Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard.

(2.) This is an application for quashing the order dated 29-7-2003 passed, by Sri Alok Raj, Judicial Magistrate, 1st class, Aurangabad, in Complaint Case No. 851/ 2002 as also for quashing the order dated 28-2-2006 passed by Sri Kishori Ram, Additional Sessions Judge-Fast Track Court No. 5, Aurangabad, in Cr. Revision No. 115/ 2003/13/2005 by which he has affirmed the order dated 29-7-2003 dismissing the complaint petition.

(3.) A police case had been instituted bearing Haspura P.S. Case No. 23/2000 against O.P. Nos. 2 to 17 under various Sections of Indian Penal Code and after investigation, the Investigating Officer submitted Final Form against the accused persons. The learned Magistrate after examining the complainant's witnesses dismissed the complaint petition by the impugned order.