BIRENDRA TIWARY Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard the parties.

(2.) This application has been filed for quashing the order dated 2.1.2010, passed by the Chief Judicial Magistrate, Buxar in G.R. No. 1208 of 2003 arising out of Buxar Town P.S. Case No. 219 of 2003 by which cognizance has been taken against the petitioners under Section 216/34 of the Indian Penal Code.

(3.) The argument advanced in this case is that no offence is made out under Section 216 of the Indian Penal Code as far as it concerns the petitioners.