SANJAY KUMAR, SON OF SRI DASHRATH SAH, RESIDENT OF VILLAGE KIRATPUR, P.S. BHAGWANPUR, DISTRICT VAISHALI Vs. THE STATE OF BIHAR

JUDGEMENT

(1.) Cr. Misc. No.24629 of 2016 as well as Cr. Misc. No.25978 of 2016 arose out of from common case bearing Bhagwanpur P. S. Case No.63 of 2007 and in both the petitions, petitioner is the same and on account thereof, both the petitions have been heard together and are being disposed of by common order.

(2.) In Cr. Misc. No.24629 of 2016, petitioner-accused has challenged the order dated 19.01.2016 whereby and where under the learned Additional Chief Judicial Magistrate-XII, Vaishali at Hajipur has committed the case Bhagwanpur P. S. Case No.63 of 2007 to the Court of Sessions invoking Section 323 of the Cr.P.C. while Cr. Misc. No.25978 of 2016 has been preferred by the petitioner-accused against an order dated 11.04.2016 passed by the learned Sessions Judge, Vaishali at Hajipur in Sessions Trial No.36 of 2016 arising out of Bhagwanpur P. S. Case No.63 of 2007 whereby and where under prayer made on his behalf under Section 228(1)(a) of the Cr.P.C. has been rejected.

(3.) For better appreciation of the dispute brought up under aforesaid two petitions, the facts of the case is to be taken care of.