DADAN BHAI Vs. STATE OF BIHAR

JUDGEMENT

(1.) THE order taking cognizance under Sections 406 and 420 of the Penal Code is under challenge in this application.

(2.) ON the basis of a complaint the Chief Judicial Magistrate transferred the case to the Judicial Magistrate 1st Class, Patna, who after examining the complainant on solemn affirmation and its witnesses took cognizance of the offence aforesaid.

(3.) THE learned Magistrate on perusal of the complaint petition, statements on solemn affirmation as well as other documents, such as, copy of agreement etc. took cognizance of the offence and issued processes.