SANJAY PANDEY Vs. STATE OF BIHAR

JUDGEMENT

(1.) Learned counsel for the petitioners is permitted to make correction in paragraph-1 of the petition so far as the date of order of cognizance is concerned. He submits that instead of mentioning the date of impugned order of cognizance as 6.1.1999, it has been incorrectly typed as 22.12.1998.

(2.) Prayer is allowed.

(3.) Five petitioners, while invoking inherent jurisdiction of this Court under Section 482 of the Code of Criminal Procedure, have prayed for quashing of the entire prosecution as well as order dated 6.1.1999 passed by the learned Sub Divisional Judicial Magistrate, Bikramganj at Sasaram in Complaint Case No.409 of 1998. By the said order, the learned Magistrate has taken cognizance of offences under Sections 420 and 467 of the Indian Penal Code.