REENA DEVI @ RINA DEVI Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioners, learned counsel for the opposite party no.2 and learned Additional Public Prosecutor for the State in all these three applications.

(2.) As all these three cases involved common issues between the same parties, as such, on the request of learned counsel for the parties, all the three cases have been heard together and are being disposed of by this common order.

(3.) Cr. Misc. No. 46221 of 2013 has been filed by one Chunchun Singh and Bittu Singh @ Bittu Kumar Singh, son of Chunchun Singh, for quashing of the order dated 19.07.2013 passed by learned Judicial Magistrate, 1st Class, Saharsa in Complaint Case No. 839(C)/2012 (Lalmani Singh Vs. Chunchun Singh and others) by which the learned Magistrate has taken cognizance for the offences alleged under Sections 341, 323 and 379 of the Indian Penal Code and issued summon to both the accused who are petitioners before this Court.