MANOHAR PRASAD Vs. STATE OF BIHAR

JUDGEMENT

(1.) No one appears on behalf of the private Opposite Party despite repeated calls.

(2.) The petitioners seek quashing of entire proceeding including the order dated 8.8.2011 passed by the Chief Judicial Magistrate, Nawada in Sirdala P.S. case No. 34 of 2010, by which he has taken cognizance differing with the final report

(3.) The petitioners happen to be the elder brother-in-law and sister-in-law of the informant.