RAM NIWAS MODI Vs. NIPON KR NATH

JUDGEMENT

(1.) The Petitioners above named have challenged the order dated 31.3.2009 passed in C.R. Case No. 644/2008, by the Sub-Divisional Judicial Magistrate, Sankar Dev Nagar, whereby cognizance of offence under Sections 420/427/418/409 IPC was taken against them along with one Sri Kailash Poddar.

(2.) I have heard arguments advanced by Mr. G. N. Sahewala, Sr. Advocate, assisted by Mr. P. Bora, learned Counsel for the Petitioner and Mr. A. M. Bora, learned Counsel for the complainant/Respondent

(3.) On the basis of the complaint filed by the complainant/opposite party, a case was registered as C.R. Case No. 644/08, under Section 420/427/418/409 IPC. The learned Court below after recording the depositions of a few witnesses, in due consideration of the materials on record, vide order dated 31.3.2009, took cognizance of offence under Section 420/427/418/409 of IPC and issued summons for appearance of the accused Petitioners in the Court.