DAMODAR SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) The appellants have filed this appeal against the order dated 22-3-1996 passed in Cr. W.J.C. No. 84 of 1996 by the learned single Judge of this Court dismissing the said writ petition.

(2.) The said writ petition was filed for quashing the entire proceeding of Case No. 855 M/94 initiated under Section 147 Cr. P.C. vide order dated 27-5-1994, by the Sub-divisional Officer, Manjaul, Begusarai (respondent No. 2).

(3.) The Stamp Reporter in the report dated 6-3-1997 has reported that no L.P.A. lies against an order passed by the learned single Judge in Cr. W.J.C. Hence, according to him, this L.P.A. is not maintainable.