SANJAY SAHAY Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard the parties.

(2.) This application has been filed for quashing the order of cognizance dated 30.1.2008, passed in G.R. No. 2498 of 2005, Trial No. 1428 of 2008 by the Chief Judicial Magistrate, Gaya by which he has taken cognizance for offences under Section 3(2) of Prevention of Defacement of Property Act, 1985 (hereinafter referred to as 'the act').

(3.) An F.I.R. was lodged by the Block Development Officer-cum-Assistant Election Officer, 232 Gaya Town Assembly Area alleging that the petitioners who were candidates of the Congress (I) for the 2005 assembly election had fixed a banner and poster outside the Gaya college and thereby had violated the Code of Conduct.