MOTI SAH Vs. STATE OF BIHAR

JUDGEMENT

(1.) This revision is directed against the order dated 20-3-1986 of the Additional Chief Judicial Magistrate, Barh taking cognizance under Section 324/307, I.P.C. and section 3/5 of Explosive Substances Act.

(2.) It appears that one Ram Dular Nunia lodged a F.I.R. at P.S. Barh on 3-8-1980 stating that the applicant trad caused serious injuries to his brother Ram Das Sah on that day at about 10 A.M. by throwing a bomb on him. The police started investigation into the case but did not submit final form for more than three years and accordingly, the proceedings against the applicant were closed by the Court below on 19-11-1983. However, on 20-3-1986, it took cognizance against the applicant under Section 324/307, I.P.C. and section 3/5 of Explosive Substances Act. Feeling aggrieved, the applicant has filed this revision.

(3.) Heard the learned Counsel for the parties and perused the record.