JAGJIT SINGH ARORA Vs. STATE OF BIHAR

JUDGEMENT

(1.) Learned counsel for the petitioner, for opposite party No. 2, the complainant and learned Additional Public Prosecutor have been heard.

(2.) This is an application under Section 482 of the Code of Criminal Procedure praying therein to quash order dated 14.2.2001 by which cognizance of offence under Sections 406 and 120-B of the Indian Penal Code had been taken, as well to quash the further prosecution arising out of Complaint Case No. 145(C) of 2001 pending in the Court of Sri S.N. Tiwari, Judicial Magistrate, first class, Patna in so far as it relates to the instant petitioner.

(3.) The allegations in the complaint at Annexure-2, in brief, are as follows :