(1.) In this writ petition, the petitioner has challenged the order/award dated 18th December, 2011 passed by the Presiding Officer, Mega Lok Adalat, Katihar, whereby Amdabad P. S. Case No. 38 of 2002 dated 12th June, 2002 registered under Section 302/34 of the Indian Penal Code (for short IPC) has been disposed of.
(2.) The issues which fell for consideration in this writ petition are as under : -
(3.) I have heard Mr. Bimal Kumar, learned advocate appearing on behalf of the petitioner, Mr. A. B. Sinha, learned Standing Counsel appearing on behalf of the State and Mr. Sanjeev Kumar Singh, learned advocate appearing on behalf of respondents no. 2 to 4.