LIOYDS FINANCE LTD Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioner, learned Additional Public Prosecutor for the State and Mr. Nirbhay Kumar Mishra for opposite party no.2.

(2.) Perused the supplementary affidavit filed on behalf of the petitioners.

(3.) This is an application for quashing order dated 23/25.4.2005 passed by Subdivisional Judicial Magistrate, Patna in Complaint Case no. 0150 (C ) of 2005 taking cognizance for the offences under Sections 409, 420 and 120B of the Indian Penal Code.