Patna High Court - Orders
Munesh Kumar Mandal @ Munesh Mandal & Ors vs The State Of Bihar & Anr on 11 March, 2010
IN THE HIGH COURT OF JUDICATURE AT PATNA
CR.MISC. NO.9294 OF 2008
1. MUNESH KUMAR MANDAL @ MUNESH MANDAL, SON OF
KUSHESHWAR MANDAL
2. SATISH KR. MANDAL @ SATISH MANDAL, SON OF AHESHWAR
MANDAL
3. DHARMESH KR. MANDAL @ DHARMESH MANDAL, SON OF
KUSHESHWAR MANDAL
4. MANISH KR. MANDAL @ MANISH MANDAL, SON OF
KUSHESHWAR MANDAL
5. RAJNISH KUMAR @ RAJNISH MANDAL, SON OF ASHESHWAR
MANDAL
6. RUPESH KR. MANDAL @ RUPESH MANDAL, SON OF CHANDRA
SHEKHAR MANDAL
7. RAJIV KUMAR @ RAJIV MANDAL, SON OF SHIVNATH MANDAL
8. KUSHESHWAR MANDAL, SON OF LATE SUKHADEO MANDAL
9. RANJEET MANDAL, SON OF LAE SAHDEO MANDAL
10. RAM TAHAL MANDAL, SON OF LATE SAHDEO MANDAL
11. AMIT KR. MANDAL @ AMIT MANDAL @ RAJ KUMAR MANDAL, SON
OF LATE RAMDEO MANDAL
12. CHUNNILAL PASWAN, SON OF LATE NARAYAN PASWAN,
ALL RESIDENT OF VILLAGE BALAHA, POLICE STATION GAYGHAT,
DISTRICT MUZAFFARPUR
.................................................................................PETITIONERS
VERSUS
1. THE STATE OF BIHAR
2. RAM KHELAWAN SAFI, SON OF LATE CHULHAI SAFI, RESIDENT OF
VILLAGE BALAHA, POLICE STATION GAYGHAT, DISTRICT
MUZAFFARPUR
............................................................................OPPOSITE PARTIES
********
2 11/03/2010Heard learned Counsel for the petitioners and the A.P.P. appearing on behalf of the State.
The petitioners have challenged the order taking cognizance passed in Complaint Case No. 2058 of 2006 by the Judicial Magistrate, 1st Class, Muzaffarpur.
The Court below has taken into account the complaint petition and the evidence of PWs 1, 2, 3 and 4 who have come forth to support the complaint and 2 passed the order taking cognizance.
I do not find any illegality in the order impugned.
This application is accordingly dismissed.
Anand ( Sheema Ali Khan, J.)