SUNIL KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsels for the parties.

(2.) The petitioner has challenged, in this writ application, the order dated 04.03.2016 passed by the learned Chief Judicial Magistrate, Nalanda at Biharsharif in Bihar P.S. Case No. 488 of 2015 corresponding to G.R. No. 4107 of 2015 whereby cognizance has been taken against the petitioner for offence under Section 188 of the Indian Penal Code.

(3.) According to First Information Report, lodged on the basis of written report of the Circle Officer, the petitioner was a candidate of the referred political party for Legislative Assembly Election. On 13.10.2015, the petitioner had convened a meeting in the campus of Shram Kalyan Maidan and in his application, for permission the petitioner had disclosed that about five thousand people are likely to assemble. However, in fact, forty thousand people assembled thereat which caused problem of law and order.