P.S.DHANARUA Vs. STATE OF BIHAR

JUDGEMENT

(1.) LEARNED counsel for the petitioner files supplementary affidavit enclosing therewith certified copy of the order dated 21.5.1997 passed in Complaint Case No. 1326(C) of 1996 as well as orders dated 9.4.2010 and 5.5.2010 passed in the said Complaint Case. Let it be kept on record.

(2.) THE sole petitioner, while invoking inherent jurisdiction of this Court under Section 482 of the Code of Criminal Procedure, has prayed for quashing of the order dated 1.10.1996 passed in Complaint Case No. 801(2) of 1996. By the said order, the learned Sub -Divisional Judicial Magistrate, Masaurhi has taken cognizance of offence under Section 182 of the Indian Penal Code and directed for summoning the petitioner.

(3.) AGGRIEVED with the order of cognizance, the petitioner approached this Court by filing the present petition, which was admitted on 21.12.1999. In this case, on 8.10.1999, this Court had directed that pending admission of this application further proceeding in Complaint Case No.801(2) of 1996 pending in the Court of Sub Divisional Judicial Magistrate, Masaurhi shall remain stayed. On 21.12.1999, the case was admitted and while admitting it was directed that the interim order shall continue till the disposal of this application. The interim order of stay is still continuing.