UMESH PRASAD @ UMESH SAH Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioners and learned counsel for the State.

(2.) The petitioners seek quashing of cognizance order dated 07.09.2012 passed by the learned Chief Judicial Magistrate, Motihari, East Champaran in Gram Kutchery Case No. 05 of 2012 thereby taking cognizance of offence under sections 427, 436 and 429 of the Indian Penal Code.

(3.) A brief fact giving rise to the case is that complaint was filed before the Gram Kutchery by the complainant alleging that accused persons set fire in his house resulting into damage of household articles and food grains, kept therein, and she- buffalo also died due to burn injury.