LAWS(PAT)-2019-9-80

MANASH JHA Vs. STATE OF BIHAR

Decided On September 18, 2019
Manash Jha Appellant
V/S
STATE OF BIHAR Respondents

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) The petitioners have sought for quashment of order of cognizance dated 22.06.2016 in Complaint Case No.959C of 2015, whereby cognizance has been taken by the learned Judicial Magistrate-1st Class, Saharsa for the offences under Sections 147, 323, 354 and 341 of the Indian Penal Code.

(3.) The challenge is on the ground that for the occurrence of same day and time i.e. 03.05.2015 at about 8.30 P.M., which took place in the house of the complainant, two criminal cases were brought. One was Mahisi Police Station Case No.75 of 2015 brought by father of the complainant of this case, wherein petitioners, namely, Bangali Jha @ Bangali Kumar Jha, Kanhaiya Jha, Jata Shankar Jha, Biran Saw and Maharaj Saw @ Mehraj Saw are not named, though these accused-petitioners are also co-villagers of the informant and the other is present complaint case.