RAKESH RANJAN SON OF KUMUND NR SINHA Vs. STATE OF BIHAR; SHASHANK SHEKHAR SON OF KUMUND NR SINHA AND BINITA DEVI WIFE OF SHASHANK SHEKHAR

JUDGEMENT

(1.) Heard learned Counsel for the petitioner and learned Additional Public Prosecutor for the State. None turned up on behalf of opposite party Nos. 2 and 3.

(2.) The petitioner complainant-cum-informant has preferred this application under Section 482 of the Criminal Procedure Code seeking quashing of the order dated 27.02.2004 passed by Chief Judicial Magistrate, Katihar in Katihar(Town) P.S. Case No. 72/2003 accepting the final form submitted by the police.

(3.) The relevant facts of the case is that the petitioner filed complaint case No. 51/2003 for offences under Section 420, 406, 323, 452, 384, 379 of the Indian Penal Code against opposite party Nos. 2 and 3, who are none else than his full brother and his wife.