EKRAMUL HAQUE Vs. STATE OF BIHAR

JUDGEMENT

(1.) No one appears on behalf of the petitioner.

(2.) The petitioner, while invoking inherent jurisdiction of this Court under Section 482 of the Code of Criminal Procedure , has prayed for quashing of the order dated 9.6.1998 passed in Complaint Case No.1609 of 1997/Tr.No.619 of 1999 by Sri I.D.Singh, Judicial Magistrate, Gopalganj. By the said order, the learned Magistrate had taken cognizance of the offence under Section 379 of the Indian Penal Code.

(3.) In this case the allegation was made by the complainant that the petitioner by committing theft of hen of the complainant, according to the complainant was for an amount of Rs.90/-, the petitioner has killed the same and only on this ground the complaint was filed for offence under Sections 379,429 and 504 of the Indian Penal Code.