SHARMA THAKUR Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD.

(2.) THIS is an application filed under Section 432 of the Code of Criminal Procedure, 1973 (hereinafter referred to as the Code) for quashing the order dated 26.7.2005 passed by Sri D.K. Mishra, J.M. 1st Class, Bettiah in Complaint Case No. 1715-C of 2001 by which he has ordered to issue summons against the petitioners to face trial for the offences under Sections 498-A and 323 of the Indian Penal Code.

(3.) HENCE, when considering the above statements, the learned Magistrate has passed the impugned order. I do not find any infirmity in the impugned order. This application is accordingly dismissed.