BANSHI PRASAD Vs. STATE OF BIHAR

JUDGEMENT

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

(2.) The sole 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 26.5.1999 passed by the learned Judicial Magistrate, 1stClass, Hilsa, Nalanda. By the said order dated 26.5.1999, the learned Magistrate had taken cognizance of offence under Sections 174, 323, 448, 448, 504, 427, 380/84 of the Indian Penal Code.

(3.) I have perused the complaint petition and the impugned order. The learned Magistrate on the basis of complaint petition, statements of complainant recorded on S.A. and evidence of witnesses, who supported the case of the complainant, has taken cognizance of the offences as mentioned above.