SUBASH CHANDRA SRIVASTAVA Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD .

(2.) THIS is an application under Sec. 482 Cr.P.C. to quash the order of cognizance dated 29.6.2006 passed by C.J.M. Siwan in Hussainganj P.S. Case No. 54 of 2006 thereby and thereunder cognizance under Sec.302/34 I.P.C. and 27 of the Arms Act has been taken against the petitioner and others.

(3.) IT further appears that one Srinath Manjhi, Chaukidar of Barhan Mahal on the same night at about 9.00 P.M. lodged fardbeyan before Hussainganj Police Station alleging therein, apart from attack on Sant Ram Mukhiya, that one of the miscreants was caught and was lynched by villagers upon which the police registered case bearing No. 52 of 2006 under Sec.304/34 I.P.C. against unknown.