JAGDISH MISHRA Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD .

(2.) THIS is an application filed by the petitioner for quashing the order dated 27.10.05 by which cognizance has been taken, against the petitioner and others of the case u/ss. 341, 323, 379, 506/34 of the I.PC. and Sec.27 of the Arms Act.

(3.) LEARNED Counsel for the petitioner submitted that the impugned order is bad in law. The learned Magistrate was directed to make further enquiry, but without making such further enquiry, he passed the impugned order on the same material.