KUSH KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned Additional Public Prosecutor for the State. None appeared on behalf of complainant opposite party no.2.

(2.) It is verbally submitted by learned counsel for the petitioner that complaint case no. 519C of 2001 is still pending before the court below and is running at evidence stage.

(3.) This is an application seeking quashing of the order dated 19.04.2001 passed in complaint case no. 519C/2001 by Sri Suresh Kumar Singh, Judicial Magistrate, 1st Class, taking cognizance against the petitioner for the offence under section 120B of the Indian Penal Code.