SANJAY PANDEY Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) This is a petition under Section 482 of the Cr.P.C. against the order taking cognizance dated 4-9-2008 passed by the Judicial Magistrate First Class, Baikunthpur in Criminal Complaint Case No.269/2008 and the order dated 30-1-2009 passed by the Sessions Judge, Koriya in an unregistered revision, whereby the order taking cognizance was affirmed by the revisional Court.

(2.) Quashment is prayed on the ground that without any prima facie material for taking cognizance against the petitioners, the Court below has taken cognizance against all family members and thereby committed illegality.

(3.) I have heard learned counsel for the parties, perused the orders impugned and copies of the statements of complainant Ranu Pandey & Tribhuvan Nath Dubey.