NAND KISHORE TIWARY Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard Counsel for the Petitioners and the A.P.P. appearing on behalf of the State. Nobody appears on behalf of the Opposite Party No. 2 to pursue this matter despite valid service of notice.

(2.) This application has been filed for quashing of the order dated 16.05.2006 passed in Complaint Case No. 35 C of 2006 (Trial No. 2361 of 2006) by which the Judicial Magistrate, 1st Class, Sasaram (Rohtas) has taken cognizance for the offences under Sections 420, 467 and 468 of the Indian Penal Code against the Petitioners.

(3.) The accused No. 1 Sharda Kunwar is the daughter-in-law of Amerika Singh. The informant is the son of Chandar Singh. Chandar Singh and Amerika Singh are full brothers.