SURENDRA MALLIK @ SURENDRA KR MALIK Vs. STATE OF BIHAR AND ARVIND KUMAR SINGH SON OF LATE RAM SEWAK SINGH

JUDGEMENT

(1.) This matter was heard yesterday and was adjourned in order to given an opportunity to the Counsel for the Opposite Party No. 2 whose appearance was entered in this case to assist the Court. Counsel for the petitioner informed Mr. Braj Nandan Singh that this case would be taken up today, despite that, Mr. Braj Nandan Singh, one of the Counsels for the Opposite Party No. 2 has not appeared today in this case.

(2.) Heard learned Counsel for the petitioner and the A.P.P. appearing on behalf of the State.

(3.) This application has been filed challenging the order dated 14.05.2007 passed in Complaint Case No. 774(C) of 2007 by which the Judicial Magistrate, 1st Class, Patna has taken cognizance against the petitioner for the offences under Sections 406, 420, 467, 468 and 471 of the Indian Penal Code.