VIJAY KUMAR KEJRIWAL Vs. STATE OF BIHAR

JUDGEMENT

(1.) In this case, on 15.4.2010, when the case was called out, none appeared on behalf of the petitioners either to press this petition or even to make a prayer for adjournment. However, as a last indulgence, by order dated 15.4.2010, the case was adjourned for a day.

(2.) Today again, when the case was called out, none has come forward to press this petition.

(3.) Two petitioners, while invoking inherent jurisdiction of this Court under Section 482 of the Code of Criminal Procedure, have prayed for quashing of order dated 20.5.1999 passed by Shri S.D. Singh, Judicial Magistrate, Ist Class, Bhabhua in Complaint Case No.147 of 1999. By the said order, learned Magistrate has taken cognizance for the offence under Section 28 read with Section 5 of the Bihar Building (Lease, Rent and Eviction) Control Act,1982 and Section 403 read with Section 109 of the Indian Penal Code against the petitioner and others.