MD FASIHUDDIN Vs. STATE OF BIHAR

JUDGEMENT

(1.) THIS application filed under Section 482 of the Code of Criminal Procedure is for quashing the order dated 4.9.2004 passed by Shri Ravindra Choud -hary, J.M. Ist Class, Bhagalpur in Complaint Case No. 511 of 2004 by which he has ordered to issue summons against the petitioner and other co - accused to stand trial for offence under Sections 323, 329/34, IPC.

(2.) HEARD .

(3.) LEARNED counsel for the petitioner submitted that the petitioner is the Head of the Department of Zoology in T.N.B. College, Bhagalpur and it is not believable that he would indulge in such Acts. He further submitted that the complaint petition itself would show that the complainant (Opp. party No. 2) has filed a title suit before the filing of the complaint against her daughter for maintenance and that this case has been lodged by the complainant only to put pressure on her daughter and the petitioner.