MALTI SINHA Vs. STATE OF BIHAR

JUDGEMENT

(1.) A Vakalathama has been filed on behalf of opposite party No. 2. Let it be kept on record.

(2.) Heard Mr. B.K. Mody learned Counsel for the petitioners, Mr. B.P. Pandey, learned senior Counsel for opposite party No. 2 and Mr. S.S. Singh, learned State Counsel.

(3.) Invoking jurisdiction under Section 482 of the Code of Criminal Procedure the petitioners want to get the Criminal proceeding as well as the order taking cognizance under Sections 420 and 458 dated 16 -5 -2000 quashed.