KAILASH SATYARATHI AKIAS KAILASH Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioners, lear-ned counsel for the State and the learned counsel appearing for the complainant-opposite party No. 2.

(2.) In this miscellaneous applica-tion, prayer is for quashing the entire criminal prosecution, vide Complaint Case No. 287 of 2001, including the order dated 5.9.2001, whereby and whereunder the learned Magistrate has taken cogni-zance against the petitioners; under Sections 420, 465, 467, 468, 406/409 and 417, IPC and also under Section 138 of the Negotiable Instruments Act (herein-after referred to as the Act).

(3.) The complainant is the Secre-tary of the Voluntary Organisation regis-tered under the Bihar Societies Regis-tration Act and licensed by the Govern-ment of India which accepts any contri-bution from abroad.