ABINASH KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) The sole petitioner, while invoking inherent jurisdiction of this Court under Section 482 of the Code of Criminal Procedure , has prayed for quashing of the entire proceeding in Tr.No.421 of 1999( Kotwali P.S. Case No.21 of 1995) and has also prayed for quashing of the order dated 11.1.1999 passed by the learned Chief Judicial Magistrate, Gaya in Tr.No.421 of 1999 ( Kotwali P.s. Case No.21 of 1995), whereby the learned Magistrate has taken cognizance of the offences under Section 406,380,120B and 109 of the Indian Penal Code.

(2.) I have examined the impugned order as well as the F.I.R. While taking cognizance of the offences, the learned Magistrate has committed no error. Accordingly, I do not find any merit in the present petition and the petition stands rejected.

(3.) The present case was admitted on 8.9.1999. While admitting the case, this Court had directed that during the pendency of this application further proceeding in the court below in Tr.No.421 of 1999 ( Kotwali P.s. Case No.21 of 1999) shall remain stayed.