ABDUL RAZZAQUE Vs. STATE OF BIHAR

JUDGEMENT

(1.) Three petitioners have approached this Court, while invoking inherent jurisdiction under Section 482 of the Code of Criminal Procedure, with a prayer to quash the order dated 28.11.1997 passed in Complaint Case No. 1632/97 (T.R. No. 897/98) by the learned Chief Judicial Magistrate, Katihar. By the said order dated the learned Chief Judicial Magistrate took cognizance of the offences under Section 420, 120B of the Indian Penal Code and transferred the case for its enquiry to the court of the Sub Divisional Judicial Magistrate, Katihar under Section 192 of the Code of Criminal Procedure.

(2.) No one appears on behalf of the petitioners either to press this application or to make a prayer for adjournment.

(3.) In this case, notice was earlier issued to Opp.Party No. 2. However, Opp.Party No. 2 has not appeared in this case to support the complaint petition.