DASRATH PRASAD PANDEY Vs. STATE OF BIHAR

JUDGEMENT

(1.) THIS criminal application has been filed seeking an annulment of cognizance order dated 15.5.96 passed by Shree Madhusudan Tiwari, Judicial Magistrate 1st Class, Aurangabad, in complaint case no.11 of 1996/Trial No. 761. of 1996 and summons were issued against the petitioner.

(2.) BOTH sides were heard.

(3.) THE alleged prosecution case was filed with malafide intentions just to harass the petitioners who are doing business at Rafiganj in the district of Aurangabad and who are the residents of U.P.