SANTOSH KUMAR 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.

(2.) THE petitioner Sidharth @ Sidharth Kumar Jha is the Branch Head of Karvy Stock Broking Ltd. at Begusarai whereas petitioner Santosh Kumar is the Dealer of Karvy Stock Broking Ltd. at Begusarai. The petitioners Abhinav Prasad @ Abhinav is the Regional Manager, Himanshu Joshi is the Divisional Manager, Nitin Saxena is the Vice President, whereas Nalini Tilak is the Divisional Staff of Karvy Stock Broking Ltd. The petitioners of Criminal Misc. No. 36367 of 2006 are working and living in the State of Uttar Pradesh and have no connection directly with the affairs in the Begusarai Branch.

(3.) IN the circumstances, I quash the order dated 20.05.2006 passed in Complaint Case No. 551 C of 2006 pending before the Judicial Magistrate, 1st Class, Begusarai.