DEEPU @ SHAILENDRA KUMAR 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 04.08.2015 passed by learned Judicial Magistrate, 1st Class, Patna, in Shahpur P. S. Case No. 193 of 2014 by which the learned Magistrate took cognizance against the petitioner and other accused persons for the offences under Sections 323, 504, 448 and 307 of the Indian Penal Code.

(2.) It is alleged in the written report that father of the petitioner namely, Rambhuan Prasad, was digging hole in front of the house of informant. The daughter and wife of the informant objected, then petitioner and other co-accused persons as named in the written report entered into the house of the informant and assaulted the informant, his wife and children with iron rod on their head causing injury to them. The co-accused Rambhuan Prasad also assaulted the informant.

(3.) Heard learned counsel for the petitioner and learned counsel for the State.