MUKTI NARAYAN RAI Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD the counsel for the petitioner and counsel appearing on behalf of the opposite parties.

(2.) THIS application has been filed challenging the order dated 26.6.2006 passed by the Chief Judicial Magistrate, Motihari in which he has taken cognizance under Sections 341 and 323 of the Indian Penal Code and 3(1) (x) of the S.C./S.T. (Prevention of Atrocities) Act in Hazipur PS. Case No. 154/05.

(3.) IN the said petition, it has been alleged that on the date of occurrence i.e. 31.7.05 several persons including the petitioner came armed with Lathi, Bhala and assaulted the informant and others and abused the informant 'swife and it is alleged that some of them took away a box of clothes and Hasuli. It is also alleged that they insulted the informant and his family by calling them 'Chamar '.