MAHENDRA PRASAD SHARMA Vs. STATE OF BIHAR

JUDGEMENT

(1.) These two applications have been heard together and the same Judgment shall govern both of them.

(2.) Pursuant to an order of reference to a Division Bench by a learned Single Judge this has come before us.

(3.) Criminal Miscellaneous application No. 1270 of 1973 is directed against an order dated the 25th May, 1973 by which the learned Sub-divisional Magistrate took cognizance of an offence under Sections 324, 325 etc. of the Indian Penal Code against the petitioners on receipt of police report and transferred the case to Sri A.K. Sinha, Munsif Magistrate for disposal, Cr. Misc. No. 1271 of 1973 is directed against an order dated 23rd June, 1973 by which the learned Munsif Magistrate cancelled the bail bond executed by the accused petitioners in the court of the Sub-divisional Magistrate and issued non-bailable warrant of arrest against them.