LAXMAN SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioner and the opposite-party.

(2.) The petitioner has challenged the order passed on 4.6.2001 by the Judicial Magistrate, Ist Class, Siwan, and the order dated 30.7.2004 passed by 3rd Addl. Sessions Judge, Siwan. By the aforesaid order the Court below has rejected the application filed on behalf of the complainant under Section 177 of the Code of Criminal Procedure by which the Courts have bifurcated the cases holding that part of the jurisdiction to try the case under Section 120-B shall fall within the jurisdiction of Siwan and the offences under Section 471 of the Indian Penal Code will fall within the jurisdiction of Chapra.

(3.) The facts of the case are as follows: