JANARDAN PRASAD VERM Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD .

(2.) THIS application under Sec. 482 Cr.P.C. has been filed to quash the order of cognizance dated 6.11.2004 passed by S.D.J.M., Patna City in Complaint Case No. 342 of 2004 thereby and thereunder the court below has taken cognizance under Sections 143, 363 and 504/34 of I.P.C. against the petitioners.

(3.) IT also appears that the case lodged by the petitioner no. 1 against the opposite party no. 2 was registered Kotwali Bhagalpur P.S. Case No. 478 of 2002 and after investigation, the police has submitted charge -sheet against the opposite party no. 2 and his other family members. The trial of the case is going on which is pending in the Court of Sessions Judge, Bhagalpur bearing Sessions Trial No. 336 of 2004.