DHARMENDRA KUMAR SINGH @ YADAV Vs. STATE OF BIHAR

JUDGEMENT

(1.) This application under Section 482 of the Code of Criminal Procedure has been filed for quashing the order dated 21.01.2014 passed by the learned Chief Judicial Magistrate, I/C., Araria, in G.R. No. 1594 of 2012 arising out of S.C./S.T. Araria P.S. Case No. 07 of 2012 by which the learned Magistrate has taken cognizance against the petitioner for the offences under Sections 448, 341, 342, 323, 504, 376/511 of the Indian Penal Code and Sections 3(i)(x)(xi) of the SC/ST Act.

(2.) As per written report, there is specific allegation against this petitioner. The police after investigation, submitted charge sheet against this petitioner for the offence under Sections 448, 341, 342, 323, 504, 354 of the Indian Penal Code and Sections 3(i)(x)(xi) of SC/ST Act.

(3.) The court below has after perusing the allegation in the written report and the material in the case diary found prima facie case against the petitioner for the offence under Sections 448, 341, 342, 323, 504, 376/511 of the Indian Penal Code and Sections 3(i)(x)(xi) of the SC/ST Act against this petitioner by the impugned order dated 21.01.2014.