SANJAY KUMAR SINHA Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard Mr. Ajay Kumar Thakur, learned counsel duly assisted by the Mr. Sangeet Deokuliar for the petitioner and Mr. Jitendra Kumar Singh, learned APP for the State.

(2.) The present petition under Sec. 482 of the Cr.P.C. have been preferred for the quashing of the order dtd. 23/3/2015 passed in Rajeev Nagar P.S. Case No. 84 of 2013 by the learned Judicial Magistrate 1st Class, Patna by which cognizance has been taken under Sec. 399, 402, 120(B) of the I.P.C. and Ss. 25(1-b) A, 26 and 35 of the Arms Act.

(3.) The facts of the case as narrated by the petitioner is/are as follows: