ASHOK JHA Vs. STATE OF BIHAR

JUDGEMENT

(1.) Learned counsel for the petitioner is permitted to make necessary correction in the prayer portion naming the court where the case is pending.

(2.) Heard learned counsel for the petitioner, learned Additional Public Prosecutor for the State and learned counsel for Central Bureau of Investigation, opposite party no.2.

(3.) This is an application under Section 482 of the Code of Criminal Procedure for quashing of Sessions Trial no. 664 of 2003 arising out of Khazanchi Haat P.S. Case no. 112 and 117, both of 2000, at the relevant time pending in the Court of learned Second Additional Sessions Judge, Purnia now on transfer by order of this Court before Vth Additional Sessions Judge, Patna with Sessions Trial no. 481 of 2006.