KESHAV JAYANT TIWARY Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD learned counsel for the petitioners and learned counsel for the opposite parties. This application is filed for quashing the order dated 18.09.2000 passed by the Judicial Magistrate, Ist Class, Patna in Complaint Case No. 1494(c) of 2000 Allegation against petitioners is that to promote the business of Company, they adopted several means of advertisement, including installment of hoarding at different Patna High Court Cr.Misc. No.33013 of 2000 dt.13-02-2013 2 places in the city and intentionally gave telephone number of Opposite Party no.2. Submission of the learned counsel for petitioners is that it was simply a mistake. Concerned telephone number of Company is 0612674581 but some mistake committed by the press or painter in writing 7 in place of 1. There was no motive, nor intention to constitute any offence.

(2.) I agree with the submission of learned counsel for the petitioners. Accordingly, this quashing application is allowed. The order dated 18.09.2000 passed by the Judicial Magistrate, Ist Class, Patna is hereby quashed.