Md. Nizamuddin v. State of Bihar & Anr

Patna High Court Cr.Misc. No.47371 of 2014 dt.08-03-2016

IN THE HIGH COURT OF JUDICATURE AT PATNA Criminal Miscellaneous No. 47371 of 2014

Arising out of P.S. Case No. -58 Year- 2002 Thana - MOHIUDDIN NAGAR District- SAMASTIPUR

======================================================== Md. Nizamuddin Son of Late Md. Ibrahim Resident of Village - Karim Nagar, P.S. - Mohiuddin Nagar, District - Samastipur.

.... .... Petitioner/s Versus

1. The State of Bihar. 2. Mohammad Murtaja Ali Son of Late Md. Hasan Imam Resident

of Village - Karim Nagar, P.S. - Mohiuddin Nagar, District – Samastipur. .... .... Opposite Party/s

======================================================== Appearance : For the Petitioner/s : Mr. Raj Dular Sah, Adv. For the Opposite Party/s: Mr. APP. ======================================================== CORAM: HONOURABLE JUSTICE SMT. ANJANA PRAKASH ORAL JUDGMENT Date: 08-03-2016

The Petitioner seeks quashing of the order dated

22.07.2014 passed by the Sessions Judge, Samastipur in Cr.

Rev. No. 85 of 2014 by which it has confirmed the order dated

06.01.2014 passed by the Judicial Magistrate, 1st Class,

Samastipur in M. Nagar P.S. Case No. 58 of 2002 (G.R. No.

288 of 2014) by which it has rejected the petition of the

prosecution filed under Section 311 Cr.P.C.

Considering that this is a second revision in the

garb of an application filed under Section 482 Cr.P.C. and no

patent illegality could be pointed out, I am not inclined to

interfere in the matter.

The Application is dismissed.

Vikash/- (Anjana Prakash, J.)

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