DHIRAJ KUMAR SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard counsel for the parties.

(2.) The petitioner is seeking quashing of the cognizance order dtd. 12/1/2020/13/1/2020 passed by the learned A.C.J.M.-III, Madhubani in Babubarhi P.S. Case No. 20 of 2019 (C.R.I. No. 134 of 2019) corresponding to T.R. No. 2028 of 2019 by which the learned court below has been pleased to take cognizance against the petitioner for the offence under Sec. 279, 337 and 338 of the Indian Penal Code.

(3.) As per the prosecution story, on the basis of written report of Opposite Party No.2, FIR bearing Babubarhi P.S. Case No. 20 of 2019 dtd. 20/1/2019 was registered under Sec. 279, 337 and 338 of the Indian Penal Code.