Patna High Court - Orders
Buddhu Singh & Ors vs State Of Bihar on 1 September, 2010
Author: Anjana Prakash
Bench: Anjana Prakash
IN THE HIGH COURT OF JUDICATURE AT PATNA
Cr.Misc. No.8874 of 2009
1. BUDDHU SINGH, SON OF LATE KANHAI SINGH
2. RAJ BALLABH SINGH, SON OF BUDDHU SINGH
3. MAMLU @ BABLU SINGH, SON OF BUDDHU SINGH
4. BHUNESHWAR SINGH, SON OF BUDDHU SINGH
ALL RESIDENTS OF VILLAGE-SHIV CHAK, P.S. FATUHA, DISTT.
PATNA.
-------- PETITIONERS
Versus
THE STATE OF BIHAR -------- OPPOSITEI PARTY.
-----------
2. 01.09.2010Heard the parties.
The petitioners are aggrieved by the order dated 3.3.2008 passed by Judicial Magistrate, 1st Class, Patna City in Fatuha P.S. Case No. 88 of 2007 by which he has refused to discharge the petitioner from the liability of the prosecution case.
On going through the impugned order, I find that the same is well considered and calls for no interference.
The application is dismissed.
( Anjana Prakash, J.) S.Ali