KABUTARI DEVI Vs. STATE OF BIHAR

JUDGEMENT

(1.) This application under Section 482 of the Code of Criminal Procedure has been filed for quashing the order dated 5.8.2014 passed by the learned Judicial Magistrate, 1st Class, Danapur, in Complaint Case No. 1068(C) of 2013 by which the learned Magistrate after holding enquiry has found prima facie case against the petitioners for the offences under Sections 323, 380 and 34 of the Indian Penal Code.

(2.) It has been submitted that petitioner No. 1 died during pendency of the application.

(3.) Therefore, the application is dismissed as withdrawn with regard to petitioner No. 1.