SUDARSHAN YADAV Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) Petitioners, by means of this application under section 482 of the Code of Criminal Procedure, have invoked the inherent jurisdiction of this Court with prayer to quash the order dated 22.07.2013, passed by Sessions Judge, Bhagalpur in Cr. Revision No. 188 of 2013, whereby the Court below has dismissed the revision and thereby approved the dropping of proceedings initiated under section 145 Cr. P.C.

(3.) Learned counsel for the petitioners submits that that opposite parties had earlier filed Cr. Misc. No. 28771 of 2009 for quashing of the order dated 27.02.2009 whereby proceeding under section 145 Cr.P.C. was initiated. The aforesaid case was disposed of with observation that opposite parties-petitioners to file appropriate petition before the Court below and the Court below is required to examine the same and pass appropriate order in accordance with law. It is further submitted that opposite parties herein did not file any petition but the learned Magistrate without considering the same dropped the proceeding.