KAMLI DEVI Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD Counsel for the parties.

(2.) THIS application has been filed on behalf of the petitioners for quashing of the order dated 19.10.2006 by which the Judicial Magistrate, 1st Class, Purnea has taken cognizance for the offences under Sections 193, 198, 471, 120B of the Indian Penal Code.