SHEKHAR SUMAN Vs. STATE OF BIHAR

JUDGEMENT

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

(2.) THE Petitioner seeks quashing of the entire proceeding including the order dated 15.6.2009 passed by the Chief Judicial Magistrate, Patna, in connection with Pirbahor P.S. Case No. 153 of 2009 by which he has taken cognizance under Sections 188 and 171(f) Indian Penal Code.

(3.) THE application is allowed and the entire proceeding including the order dated 15.6.2009 passed by the Chief Judicial Magistrate, Patna, in connection with Pirbahor P.S. Case No. 153 of 2009 is hereby quashed.