Rongon Mukhopadhyay, J. - (1.) In this application, the petitioners have prayed for quashing the order dated 12.01.2016, passed by the learned Principal Sessions Judge, Sahibganj in Criminal Revision No. 72 of 2015, whereby and where under, the order passed by the learned Sub Divisional Judicial Magistrate, Sahibganj in Borio (M) P.S. Case No. 169 of 2015 on 24.07.2015, had been affirmed.
(2.) The allegation made in the FIR instituted by one Pankaj Kumar Yadav is to the effect that accused persons had assaulted Raja Verma, friend of the informant. It has been alleged that when the informant returned from work along with his friends, he went to petitioner no. 1 to enquire about the assault upon Raja Verma and on hearing this, the accused persons assaulted with an intention to kill . The petitioner no. 1 had given 3 to 4 blows with a sword leading to injuries having been suffered by the informant. The other accused persons also assaulted the informant and others with various weapons.
(3.) Based on the aforesaid allegation, Borio (M) P.S. Case No. 169 of 2015 was instituted.;