MAHESH PRASAD Vs. STATE OF BIHAR

JUDGEMENT

(1.) These two cases are directed against the same cognizance order and similar reliefs are prayed for on behalf of the petitioners in both the two cases. These cases were, therefore, heard together and are being disposed of by this common order.

(2.) Heard Mr. Rana Pratap Singh, Senior Advocate appearing for the petitioners in the two cases and Mr. Ashwini Kumar Sinha, counsel for the complainant-opp. party No. 2 who is the same person in both the cases.

(3.) There is a single petitioner in Cr. Misc. No. 28931 of 2003. He is the Managing Director of Bihar State Credit and Investment Corporation ('the Corporation', hereinafter). In Cr. Misc. No. 29422 of 2003 there are six petitioners who are officers and staff of the Corporation. The petitioners in the two cases seek to challenge the order, dated 2.8.2003 passed by a Judicial Magistrate of the 1st Class at Gaya in Case No. C741/2003/TR 982/2003. By the impugned order the Magistrate took cognizance of offences under Sections 420, 406, 409, 425, 447 and 120-B/34 of the Penal Code and summoned the accused-petitioners for facing trial.