NARESH PRASAD BHAGAT Vs. STATE OF BIHAR

JUDGEMENT

(1.) THIS is an application filed under Section 482 of the Code of Criminal Procedure, 1973 for quashing the order dated 18.8.2004 passed by the Chief Judicial Magistrate, Muzaffarpur in Kazi Mohammadpur P.S. Case No. 79/2004 giving rise to Trial No. 2044 of 2004 by which he has taken cognizance under Sections 342, 323, 365/34 of the Indian Penal Code against the petitioners and ordered to issue summons against them for trial.

(2.) HEARD .

(3.) THE police after investigation submitted charge -sheet under Sections 342, 323 and 365/34 of the Indian Penal Code against the petitioners. The learned Chief Judicial Magistrate on perusing the chargesheet found a prima facie case against the petitioners and passed the impugned order.