SANTOSH KUMAR KHIRWAL Vs. STATE OF BIHAR

JUDGEMENT

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

(2.) 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 16.5.1989 pending in the court of Sri Inderdeo Singh, Judicial Magistrate, Ist Class, Patna. By the said order, learned Magistrate had taken cognizance for the offence under Section 406 of the Indian Penal Code.

(3.) I have examined the impugned order as well as the materials available on record. I do not find any defect in the order of cognizance.