BHARAT YADAV Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) In this application filed u/s 482 of the Code of Criminal Procedure (in short as Code) prayer has been made for quashing the order dated 11.4.2005 passed by the Sub Divisional Magistrate, Aurangabad in case no. 315/2004 whereby and whereunder he dropped the proceeding u/ s 133 of the Code.

(3.) It appears that petitioner was first party to the proceeding whereas Opposite Parties no.2 and 3 were second party to the proceeding before the court below.