SHESHNATH KESHARI Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard the parties.

(2.) The petitioners have sought for quashment of the order of cognizance dated 08.03.2016 passed by the learned SubDivisional Judicial Magistrate, Bihar Sharif, Nalanda in connection with Mahila P.S. Case No. 57 of 2015 whereby cognizance has been taken for offences under Sections 341, 323, 504 and 307/34 of the Indian Penal Code.

(3.) Submission is that a bare perusal of the FIR would show that there is no allegation punishable under Section 307 of the Indian Penal Code and other offences are compoundable. The parties have already filed a joint compromise petition before the learned court below. In the circumstance, continuance of the criminal proceeding is an abuse of the process of the Court.