DIWAKAR SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD counsel for the petitioner and the State.

(2.) THIS application has been filed for quashing the order dated 4.8.2006, passed by Sessions Judge, Nalanda at Biharsharif in Cr. Rev. No. 25 of 2006 whereby the revisional court has not quashed the notice issued by the S.D.M., Biharsharif, Nalanda in Case No. 849(M) of 2005 under Sec.110 Cr.P.C.

(3.) FROM perusal of the impugned order, it is apparent that the S.D.M., Nalanda, Bihar sharif on receiving report from the Officer -in -charge of Bihar RS. has issued notice to the petitioner. In the notice reference of this case has been given which relates to the case instituted in the year 1991, 2002. and 2003. The last case which has been instituted against the petitioner is Bihar PS. Case No. 240 of 2003 relating to offence under Sections 467, 468, 384, 504/34 of the Indian Penal Code.