NITYA NAND TIWARY Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard.

(2.) This application under Sec. 482, Cr.P.C. has been filed to quash the order dated 28.1.2006 passed by Shri A.K.Pathak, Fast Track Court No. 4, Aurangabad in Sessions Trial No. 197 of 2005 thereby a petition under Sec. 227 of the Cr.P.C. has been rejected.

(3.) On perusal of the record, it appears that this is a case under Section 364/34 of the I.P.C. as well as under Sec. 120B of the I.P.C. The case has been filed for kidnapping of one Rajmani Devi. The opposite party no. 2/informant is a Bahnoi of the victim Rajmani Devi.