CHANDRIKA PANDIT Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) This application has been filed for quashing the order dated 29.11.2007 passed by Chief Judicial Magistrate, Nalanda at Biharsharif in Bihar P.S. Case No. 258 of 2007 arising out of Complaint Case No. 829) of 2007 in which cognizance has been taken under sections 364/120(B) of the Indian Penal Code against the petitioner.

(3.) Informant's son is shown kidnapped in the case. F.I.R. was lodged, matter investigated by the Investigating Officer and final form submitted in the case exonerating petitioner from the liability, differing the same (opinion of the Investigating Officer) cognizance is taken in the case.