ISHARAT PRAVEEN Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) In Cr. Misc. No. 36614 of 2015, the accused persons have sought for quashment of order of cognizance dated 12.03.2015, passed in Begusarai Town P.S. Case No. 736 of 2013, wherein cognizance has been taken under Sections 379 and 323 of the Indian Penal Code. The aforesaid case was lodged on report of opposite party no. 2 Md. Nassem Ahmad.

(3.) Cr. Misc. No. 17980 of 2015 is for quashment of cognizance order dated 09.03.2015, passed in Complaint Case No. 2069(C) of 2013, for offences under Sections 323, 504 and 379 of the Indian Penal Code, against the petitioners brought on the complaint of opposite party no. 2 Shamim Ahmad.