SANTOSH JHA Vs. THE 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 of cognizance dated 29.8.2008 passed in Trial No. 1914 of 2008, G.R. No. 71 of 2005 arising out of Lakhnour P.S. Case No. 12 of 2005 by which Judicial Magistrate, 1st Class, Jhanjharpur has refused to discharge the Petitioner.

(3.) The case of the Informant is that certain persons were intercepted on the eve of Election with licensed arms and huge amount of money. It was suspected that the money was being carried for allurement of the Voters.