BIMAL KUMARI, D/O VISHESHWAR PD. SINGH ADHYAKSH, KALYAN NARI SHAKTI MAHILA VIKASH SWABLAMBI SAHKARI SAMITTEE LTD. C/O RAMDYAL MAHTO, VILLAGE Vs. THE STATE OF BIHAR

JUDGEMENT

(1.) Criminal Miscellaneous No.307 of 2016 wherein Bimal Kumari, Manoj Kumar Pandey are the petitioners while in Criminal Miscellaneous No. 4135 of 2016 Manoj Kumar @ Manoj Kumar Sinha is the petitioner, commonly originate against an order dated 10.10.2015 passed by Devesh Kumar, Judicial Magistrate, 1st Class, Samastipur in Complaint Case No.1117 of 2015 / Trial No.2260 of 2015 whereby and where under they have been summoned to face trial for an offence punishable under Sec. 500 of the Penal Code on account of thereof, have been heard together and are being disposed of by a common order.

(2.) (a) Opposite party no.2/Complainant filed complaint petition (Annexure-1) putting an allegation that after passing B.A.,L.L.B he happens to be associated with Tathastu, Social Legal Organization and further, he has been made Secretary of the same. It has also been incorporated that complainant's family happens to be well respected and his mother once upon a time was Surpanch of Ladaura Panchayat and further, for the present she happens to be President of Kalayanpur Prakhand Janta Dal (United) as well as one of the member of "Vishwasutri Programme".

(3.) The aforesaid complaint petition was transferred to the learned Magistrate for holding an inquiry under Sec. 202 of the Cr. P.C. and during course thereof, apart from recording S.A. of the complainant, witnesses were also examined and lastly, by the order impugned petitioners/accused have been summoned to face trial in a manner as indicated above.