VIKASH S KASLIWAL Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioners, Additional Public Prosecutor for the State and Sri Sanjay Kumar, learned counsel for the opposite party no. 2.

(2.) This is an application under Section 482 of the Code of Criminal Procedure quashing of order dated 11.09.2002 passed by Sri O.P.Pandey, Judicial Magistrate, Patna in Complaint Case No. 1078(C) of 2002, taking cognizance for the offences under Sections 406, 420 & 120(B) of the Indian Penal Code

(3.) Undisputedly, opposite party no. 2 got the complaint case filed alleging some dispute relating to discharge of liabilities as per their business agreement and also some monetary loss at the hands of the petitioners.