VINOD KUMAR SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) No one appears on behalf of the petitioner either to press this petition or even to make a prayer for adjournment.

(2.) The sole petitioner, in the present case, has challenged the order dated 19.1.1998 passed by Sri A.K.Singh, Judicial Magistrate, 1st Class, Patna in G.R. No.3826 of 1997 arising out of S.K.Puri P.S. Case No.145 of 1997. By the said order the learned Magistrate had taken cognizance of the offences under sections 489B, 489C and 120B of the Indian Penal Code.

(3.) In the present case, the allegation is that the petitioner was intercepted by the police patrolling party in the night. On search, from the possession of the petitioner, two currency notes of Kuwait government were recovered. On interrogation, the petitioner disclosed that he had received such currency notes from one Om Singh. Immediately, thereafter, a raid was conducted on the address furnished by the petitioner and from the possession of the co-accused Om Singh several other such notes were recovered and thereafter first information report was lodged. After registering the case, the police investigated the same and charge sheet was submitted against this petitioner and one another in the month of January, 1998. However, while submitting charge sheet, the police kept further investigation open against other accused persons. After submission of the charge sheet, the learned Magistrate by the impugned order dated 19.1.1998 took cognizance of the offence as mentioned above. After order of cognizance the petitioner rushed to this court while invoking its inherent jurisdiction under section 482 of the Code of Criminal Procedure Code. This court by an order dated 28.1.19998, while admitting the case, directed that during pendency of the application further proceeding so far as petitioner is concerned, shall remain stayed and operation of stay is still continuing.