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Judgment
Heard learned counsel for the petitioner and learned Additional Public Prosecutor for the State.
Petitioner is, in the present case, seeking quashing of the order dated 26.08.2014 passed by Sri L.K. Mishra, learned Judicial Magistrate, 1st Class, Buxar in G.R. No. 303 of 2007, arising out of Buxar (T) P.S. Case No. 37 of 2007.
Submission of learned counsel for the petitioner is that the learned Magistrate has rejected the petition dated 08.07.2014 filed under Section 300 of Cr.P.C. on wholly erroneous ground without looking into the facts and circumstances of the case and without considering the fact that after duly conducted trial the petitioner was acquitted of the same charges in G.R. No. 363/1991 arising out of Buxar (T) P.S. Case No. 88 of 1991.
In course of argument, learned counsel for the petitioner could not satisfy this court that the First Information Report (Annexure-1) arises out of the same cause of action.
This court is of the view that the F.I.R. is in respect of altogether a different cause of action and the learned Magistrate has not committed any illegality in rejecting the application of the petitioner.
This application is, therefore, rejected.