GANESH PRASAD SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) Although instant case was heard along with Cr. Misc. No.42132 of 2014 and judgment was reserved, but judgment is being delivered separately.

(2.) This application under Section 482 of the Code of Criminal Procedure has been filed for quashing the order dated 008.2011 passed by 5th Additional Sessions Judge, Muzaffarpur, in Criminal Revision No.70 of 2010 whereby he has dismissed the revision application filed by the petitioners challenging the order dated 23.02010 passed by the Executive Magistrate, East, Muzaffarpur, in Case No.(NIL) of 2010 by which the Magistrate has initiated a proceeding under Section 145 Cr. P. C. between the parties on the ground that there exists apprehension of breach of peace between them.

(3.) It has been submitted that petitioner No.1, Ganesh Prasad Singh, has died during the pendency of this application.