DHARMENDRA SINGH RAGHAV Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard the parties.

(2.) The petitioners have filed this application under Sec. 482 of the Code of Criminal Procedure for quashing the order dated 5.2.2002 passed by Sri B.N. Pandey, Judicial Magistrate, 1st Class, Begusarai in Complaint Case No. 479(C)/1999 thereby and thereunder the learned Magistrate has summoned the petitioners under Section 319 of the Code of Criminal Procedure to face trial.

(3.) Opposite party no. 2, a practising Advocate of Begusarai, filed the aforesaid complaint case before the Court of the Chief Judicial Magistrate, Begusarai against six named accused persons and five unknown persons including five petitioners of this case who are residents of New Delhi with an absurd and unbelievable allegations. It has been alleged that on 10.5.1999 in the evening all the accused person including these petitioners came in the chamber of Opposite Party No. 2, forbade him from working as an Advocate on behalf of Manoj Kumar Yadav and Rameshwar Yadav and on refusal they all assaulted him and took away his box containing rupees five thousand cash.