BHUSHAN PRASAD NAYAK Vs. STATE OF BIHAR

JUDGEMENT

(1.) Counter affidavit has been filed on behalf of the opposite party No. 2 in the Court today. Let it be kept on record.

(2.) Heard learned Counsel for the petitioners, learned Counsel for the opposite party No. 2 as well as learned Additional Public Prosecutor for the State.

(3.) The petitioners seek quashing of the order, dated 15.05.2014, passed by the learned Sessions Judge, Samastipur, in Cr. Revision No. 523 of 2009, whereby, he allowed the criminal revision application filed by the informant of the case for examining the four witnesses, neither named in the charge-sheet by the police nor ever their statements have been recorded by the police under Section 161 of the Code of Criminal Procedure (in short 'the Cr.P.C.').