VIJAY PRASAD TIWARI Vs. THE STATE OF BIHAR

JUDGEMENT

(1.) Heard Mr. Ashok Kumar learned counsel for the petitioner, Mr. Anil Kr. Singh No. 1 learned APP and Mr. Ranjan Kr. Dubey learned counsel for O.P. No. 6.

(2.) The present quashing petition has been preferred to quash the order dtd. 22/12/2018 passed in Cr. Rev. No. 231 of 2016 arising out of Complaint Case No. 3083. of 2015 passed by the learned court of Sessions Judge, Siwan, whereby and whereunder the learned Revisional court had erroneously dismissed the aforesaid Revision petition preferred by the petitioner against the order dtd. 7/6/2016 passed by the learned Judicial Magistrate, 1st Class, Siwan dismissing the complaint case no. 3083 of 2015 u/s 203 of Cr.P.C. and also for quashing the order dtd. 7/6/2016 passed by the learned J.M. 1st Class, Siwan, dismissing wrongly the complaint case no. 3083. of 2015 lodged by the petitioner.

(3.) As per prosecution case the petitioner filed a Complaint Case No. 3083 of 2015 for the offences punishable u/s 120 (B), 420, 467, 468, 471, 341, 323 and 504. of I.P.C before the learned C.J.M. Siwan on 23/11/2015 against the Opposite parties no. 2 to 6 in which all the witnesses were produced before the court and they supported the complainant's case during enquiry and complainant also filed some documents before the court below. The learned court has not perused the evidence on the record and the document and dismissed the complaint of petitioner u/s 203 of Cr.P.C. on 7/7/2016.