RAJESHWAR THAKUR Vs. STATE OF BIHAR

JUDGEMENT

(1.) Today again, On call none appeared on behalf of the petitioner either to press this petition or to make a prayer for adjournment. However, Sri Kumar Priya Ranjan, learned Addl.Public Prosecutor appearing on behalf of the State is present. On 29.10.2010 also none appeared on behalf of the petitioner. However, the case was adjourned for the day with an indication that no further adjournment shall be granted. While adjourning the case, it was noticed that in this case, interim order of stay was continuing since 04.01.2008.

(2.) The sole petitioner, while invoking inherent jurisdiction of this Court under Section 482 of the Code of Criminal Procedure, has prayed for quashing of an order dated 20.5.2006 passed by Smt. Anjana Kumari Lal, learned Judicial Magistrate, 1st Class, Begusarai in Complaint Case No.551( C ) of 2006. By the said order, the learned Magistrate has taken cognizance of offences under Sections 327,406,420,504/34 of the Indian Penal Code.

(3.) I have perused the complaint petition as well as the impugned order. I do not find any defect in the order of cognizance. Accordingly, the petition stands rejected. 4. In view of rejection of the present petition, interim order of stay dated 4.1.2008 stands automatically vacated. Let a copy of this order be sent to the court below forthwith.