RAKESH CHANDRA MALHOTRA Vs. STATE OF BIHAR

JUDGEMENT

(1.) LEARNED Counsel for the petitioner appearing in Criminal Misc. No. 38457 of 2007 is permitted to correct the complaint case number in paragraph 1 and prayer portion of the application.

(2.) CRIMINAL Misc. No. 38457 of 2007 has been filed for quashing the order dated 04.12.2006 passed in Complaint Case No. 2221 (C) of 2006 by which the Sub Divisional Judicial Magistrate, Patna has taken cognizance for the offence under Section 420 of the Indian Penal Code.

(3.) CRIMINAL Misc. No. 13291 of 2009 has been filed for quashing the order dated 05.02.2009 passed in Complaint Case No. 2078 (C) of 2008 by which the Judicial Magistrate, 1st Class, Patna has taken cognizance for the offences under Sections 406 & 420 of the Indian Penal Code.