SHIV MANGAL SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned APP for the State.

(2.) In the present case, the petitioner is challenging the cognizance order dtd. 3/5/2017 passed by learned Additional Chief Judicial Magistrate, Birpur, Supaul whereby cognizance has been taken against the petitioner for the alleged offence under Ss. 269, 275, 276 of the Indian Penal Code and Sec. 27 (b) (ii), 27 (d) of Drugs and Cosmetics Act, 1940 in connection with Raghopur P.S. Case No. 122 of 2016.

(3.) The petitioner has challenged the cognizance order disputing the facts and it is well settled preposition of law that this Court would not go into the disputed questions of facts while exercising its power under Sec. 482 Cr.P.C. It has no jurisdiction to examine the correctness or otherwise of the allegation.