SAIYAD ALAM Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD , the parties.

(2.) THIS is an application for quashing the order dated - 12.6.2004, passed by the Court of A.D.J. past Track Court No. 4, Kishanganj in Sessions Trial No. 374 of 2001, by which summons have been issued to the petitioners to face trial on the basis of an application under Sec.319 of the Code of Criminal Procedure.

(3.) IN the instant case, in course of investigation as submitted on behalf of the petitioner, the evidence came only against ten accused persons. Accordingly, police submitted charge -sheet only against ten accused parsons and as there was no evidence against the petitioners, as such no charge -sheet was submitted against the petitioners, as stated on behalf of the petitioners.