PRATAP SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) Learned counsel for the petitioner is permitted to make corrections in paragraph I of the petition.

(2.) Heard learned counsel for the petitioner, learned counsel for the State and learned counsel appealing for the Opposite Party No. 2.

(3.) Petitioner has prayed for quashing of order of cognizance dated 9.6.1998 and also against issuance of summons against him in Complaint Case No. 256(c) of 1998 leading to Trial No. 1488 of 1998.