RASHID MALLICK Vs. STATE OF BIHAR

JUDGEMENT

(1.) Since both the applications arose from case and counter case between the parties, they are heard together and disposed off by this common judgment.

(2.) Both the applications have been filed by the petitioners invoking the inherent jurisdiction of this Hon ble Court for quashing the order of cognizance passed by the learned Trial Court.

(3.) The application bearing Cr. Misc. No. 58110 of 2025 has been filed for quashing the order dtd. 25/2/2025 passed by the learned Additional Chief Judicial Magistrate-II, Nawada in Pakribarawan P.S. Case No.31 of 2024 by which cognizance for the offence under Ss. 341, 323, 324, 325, 307, 504, 506, 34 of the Indian Penal Code has been taken against the petitioners.