VALMIKI PRASAD SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD learned Counsel for the petitioners and the State.

(2.) THE petitioners are aggrieved by the order dated 27.9.2006, passed in Complaint Case No. 2027C/05 by the Sub -divisional Judicial Magistrate, Begusarai, whereby and whereunder, having taken cognizance under Sections 323 and 504/36 of the Indian Penal Code (In short 'the Code'), he has issued process against petitioner No. 1, father -in -law, and petitioner No. 2 mother -in -law and also petitioner No. 3, brother -in -law (Bhaisur).

(3.) THE sole question which comes for consideration before me is whether even the offences under Sections 323 and 504/34 of the Indian Penal Code are made out against the petitioners and whether on the materials on record the criminal prosecution can be allowed to continue against them.