HATIA SWAIN Vs. CHINTAMANI MISHRA

JUDGEMENT

(1.) This Misc. Case is filed under S.482, Cr. P.C. for quashing the order dated 8-12-1987 passed by the learned Sub-divisional Judicial Magistrate, Puri, in ICC No. 138 of 1987 taking cognizance against the petitioner and others under Ss.448, 427, 323, 506 read with S.34, I.P.C.

(2.) The learned counsel for the petitioner challenged the order taking cognizance against the petitioner and others on the ground that the learned Magistrate has not given reasons for taking cognizance against the petitioner.

(3.) So the question that arises for consideration is whether the Magistrate is required to give reasons for issuing process under S.204, Cr. P.C.