BASANT KUMAR MISHRA Vs. STATE OF BIHAR

JUDGEMENT

(1.) THIS is an application under Section 482, Cr PC for quashing the impugned order dated 3.9.1993 passed by Shri N. Prasad, Judicial Magistrate 1st Class, Darbhanga in Complaint Case No. 31 of 1992, Trial No. 640 of 1992 thereby and thereunder the learned Magistrate has issued summons against the petitioner and others to face trial under Sections 323, 147, 447, 452 and 380 of IPC.

(2.) HEARD the learned lawyer for the petitioner as well as learned counsel for the State. No one turned up on behalf of the opposite parties in spite of service of notice.

(3.) IT has been further alleged that on that very day the complainant was not in the house. He returned on 13.1.1992. Thereafter, he came to know about the occurrence and filed complaint petition on 15.1.1992 in the Court of CJM, Darbhanga.