SATYA NARAYAN PATAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard the learned Counsel for the petitioner and the State.

(2.) This application has been filed for quashing the order of taking cognizance dated 21-8-1982 under Sections 147, 148, 149, 353, 324, 307 and 379 of the Indian Penal Code against the petitioner in G.R. Case No. 466/81. It is not necessary at this stage to state the facts of the case in detail or to refer all the matters, that have been stated in the application. Unnecessary details in that regard have got to be avoided so that it may not prejudice either the prosecution case or the defence of the petitioner.

(3.) It is not in controversy that a first information was lodged against the petitioner by an Assistant. Sub-Inspector of police for having committed offences under the various Sections of the Penal Code as indicated above. The Police after investigation submitted final form as insufficient evidence, but the learned Magistrate refused to accept it and passed the impugned order.