NAR SINGH PANDEY Vs. STATE OF BIHAR

JUDGEMENT

(1.) In this writ petition, the petitioner prays for issuance of an appropriate writ in the nature of certiorari to quash the order dated, 14.7.1997 (Annexure 3), passed by the 3rd Sessions Judge. Hazaribagh in Criminal Revision No. 41/94. by which the order dated, 26.11.1993, issuing processes under Sections 82 and 83 of the Cr PC by the Executive Magistrate in case No. 796 of 1992 under Section 107/116. Cr PC has been rejected.

(2.) The brief facts of the case are required to be reiterated for considering the statements made on behalf of the parties in this writ petition.

(3.) It should be mentioned here that in the order of the original court, it appears that the case of both parties were also considered although ultimately the matter was decided ex parte in absence of the second party members for their default.