NAGENDRA SINGH Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) The complainant is aggrieved by the order dated 18 th March 2015 passed in Complaint Case No. 244 of 2011.

(2.) The learned Chief Judicial Magistrate, Palamau on perusal of pre-summoning evidence produced by the complainant during inquiry under Sec. 202 of the Code of Criminal Procedure came to a conclusion that a prima-facie case for summoning the accused to face the trial is not made out.

(3.) In the order dtd. 18/3/2015, the learned Chief Judicial Magistrate, Palamau has held as under: