MATHURA PRASAD Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard Mr. Banerjee, learned counsel for the petitioners and Mr. Mahto leaned counsel for the State.

(2.) Pursuant to order dated 5-3-1998 lower court records alongwith case diary have been received.

(3.) In this case the order dated 11-8-1997 passed by Sri O.P. Rai, learned Judicial Magistrate Pt Class, Hazaribagh has been impugned, by reason of which the prayer made by the petitioners for their discharge has been rejected.