KALLU, SON OF CHHUNNU Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard Shri D.N. Tiwary, learned counsel for the petitioner and Shri Hirday Prasad Singh, learned Additional Public Prosecutor.

(2.) The sole petitioner, while invoking inherent jurisdiction of this Court under Section 482 of the Code of Criminal Procedure, has prayed for quashing of entire proceeding arising out of Kadamkuan P.S. Case No. 954 of 2004 including order of cognizance dated 2.1.2008 passed by learned Chief Judicial Magistrate, Patna under Section 49 of the Bihar Finance Act and Section 420 of the Indian Penal Code.

(3.) In this case, a supplementary, affidavit has been filed on behalf of the petitioner and order sheet of the court below has been brought on record. It has been indicated that till date charges have not been framed.