JAGARNATH PASWANALIAS JAGANNATH Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD learned counsel for the petitioner and the State.

(2.) THE writ application is for quashing the order dated 20th of June, 2001 passed in Criminal Revision No.58 of 2001(S) by the Sessions Judge, Saharsa, as contained in Annexure 6. The said criminal revision was directed against the order dated 19.1.2001 passed by the Judicial Magistrate, Supaul in Complaint Case No.52/C/'95, whereby the prayer of the petitioner for discharge was rejected. The petitioner had filed an application for discharge on the ground that the cognizance of the offences in question was taken after the period of limitation as prescribed under section 468 of the Code of Criminal Procedure.

(3.) THE writ application, accordingly, stands allowed in part.