SATYA NARAYAN PASWAN Vs. STATE OF BIHAR

JUDGEMENT

(1.) THIS is an application filed under Sec. 482 of the Code of Criminal Procedure, 1973 for quashing the order dated 25.1.2003 passed by the Additional Chief Judicial Magistrate, Jhanjharpur in C.R. No. 884 of 2002. by which he has taken cognizance against the petitioners under Sections 323, 342, 392, 506/34 of the Indian Penal Code and has directed for issuance of summons against them.

(2.) HEARD learned counsel for the petitioners and learned A.P.P. appearing for the State. No one appeared for Opposite Party No. 2.

(3.) LEARNED A.P.P. defended the order.