QUAMARUZZAMAN Vs. STATE OF BIHAR

JUDGEMENT

(1.) This application under sec. 428 of the Cod of Criminal Procedure has been filed to quash the order dated 29.6.2006 passed by the additional Sessions Judge, Fast Track Court-Vth, Bettiah in Sessions Trial No. 577 of 2006 thereby and thereunder the petition filed by the petitioner under Section 227 of the Code of Criminal Procedure has been rejected.

(2.) On perusal of the record it appears that this petitioner is one of the accused in Bettiah Muffasil P.S. Case No. 216/05 instituted under Sections 120B, 121, 121 A, 123, 124A, 125 and 177 of the Indian Penal Code and 17 C.L.A. Act. The police after investigation submitted charge-sheet and thereafter cognizance was taken against this petitioner and others.

(3.) Submission of learned counsel for the petitioner is that the prosecution of this petitioner is apparently false and baseless. He treated the alleged Maoists bonafidely with no knowledge about the conducts of he patients.