RAM SEWAK MATHURIA Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD learned counsel for the petitioner and the learned counsel appearing for the State of Bihar.

(2.) THE present application has been filed for quashing the entire proceedings arising out of Katihar Railway P.S, Jogbani P.S. Case No.

(3.) LEARNED counsel for the petitioner further contended that the FIR read as if it does not disclosed any offence under Section 182 or 414 of the Penal Code so as to justify the order of cognizance thereunder.