SHAUKAT ALI Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD learned counsel for the petitioners and the learned counsel for the State. However, no one appears on behalf of opposite party no. 2.

(2.) BY this application, the petitioners have prayed for quashing the order dated 21.9.1992 passed by the learned Additional Chief Judicial Magistrate, Pakur whereby and whereunder the learned Magistrate has taken cognizance of the offence under Sections 147, 323 and 504 of the Indian Penal Code which are exclusively triable by a Bench of the Gram Cut -cherry.

(3.) IT is submitted by learned counsel appearing on behalf of the petitioners that since the offences as alleged are exclusively triable by a court of Gram Cutcherry and the learned Magistrate even though he has cancelled the jurisdiction of the Gram Cutcherry has not assigned sufficient reasons for doing so, the order impugned cannot be allowed to sustain in law.