MAHAVIR SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) When the case was called out none appeared on behalf of the petitioners either to press this petition or even to make a prayer for adjournment.

(2.) Five petitioners, while invoking inherent jurisdiction of this court under section 482 of the Code of Criminal Procedure, have prayed for quashing of the order dated 28.3.1999 passed by the learned Chief Judicial Magistrate, Patna in Complaint Case No.52C of 1993.

(3.) I have perused the materials available on the record as well as impugned order. In the complaint case, the complainant was examined on solemn affirmation and three witnesses had come forward in support of the complainant. After being satisfied with the materials available on the record, the learned Chief Judicial Magistrate vide its order dated 28.3.1993 has taken cognizance for the offences under sections 419 and 467 of the Indian Penal Code.