LALIT MADHUSUDAN CHAND Vs. IRKUS TOPPO

JUDGEMENT

(1.) This application is directed against an order, dated 2.6.1988 passed by Sri. N.K. Sinha, Sub -divisional Judicial Magistrate, Leather, Panama in Case No. 91/85, where by and whareunder cognizance has been taken as against the petitioners under Sections 325/34 of the Indian Penal Code.

(2.) The facts of the case lie in a very narrow compass.

(3.) A complaint petition was filed by the complainant -opposite -party in the Court of Chief Judicial Magistrate, Latehar on 3.10.1985 purported to be in relation to an offence under Sections 304 -A, 342 and 325/34 of the Indian Penal Code.