CHANDRA MOHAN JHA Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD learned counsel appearing for and on behalf of the petitioners.

(2.) THIS petition has been filed for quashing the order dated 9.12.1999 passed by the Chief Judicial Magistrate, Patna in Buddha Colony P.S. Case no. 57 of 1998.

(3.) A theft was committed in the shop of the petitioner on 29.3.1998 in the night hours and various articles kept in the shop had been stolen away. The names of some of the articles were mentioned by the petitioner in the F.I.R. and it is submitted that afterwards a detailed list showing price of the articles was submitted to the police. The police after completing investigation submitted final from stating that the theft was committed in the shop of the petitioner but goods were not recovered & no clue about thieves. The said report was accepted by the court.