AMBARISH SONI Vs. STATE OF BIHAR & ANR

JUDGEMENT

(1.) Heard learned counsel for the petitioner, learned A.P.P. for the State and learned counsel appearing for the opposite party no. 2.

(2.) The present application under Section 482 of the Code of Criminal Procedure, 1973 (hereinafter referred to as the 'Code') seeks quashing of the order dated 20.12.2012 by which cognizance has been taken under Section 420 of the Indian Penal Code by the S.D.J.M., Sasaram in Complaint Case No. C 1383 of 2010.

(3.) The allegation in the complaint against the petitioner is that he, being an Eye Surgeon, had operated the petitioner for cataract at Dhanbad which later on was found not to have been performed as required inasmuch as the lens which was said to have been implanted was missing when subsequent operation had taken place at Amritsar.