SAIF ALI ANSARI Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard Mr. S.M. Ashraf, learned Senior counsel for the petitioner assisted by Mr. Shehan Ashraf, learned Advocate and Mr. Bhanu Pratap Singh, learned APP for the State.

(2.) Despite valid service of notice, none appears on behalf of opposite party no.2.

(3.) The present application has been filed for quashing of the order dtd. 17/11/2021 passed by the learned Additional Sessions Judge-I, Bhagalpur in S.Tr. No. 161 of 2021 (arising out of Jagdispur P.S. Case No.121 of 2019) whereby and whereunder the petition dtd. 26/10/2021 filed by the petitioner under Sec. 227 Cr.P.C. to discharge the petitioner under Sec. 376 of the Indian Penal Code (hereinafter referred to as IPC) has been rejected.