RAJA NAND SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD Mr. N.K. Agrawal, learned Senior Advocate for the petitioners, and Mr. Jharkhandi Upadhyay, learned Additional Public Prosecutor for the State.

(2.) THE petitioners have challenged the order dated 14.02.2008, passed by the learned Chief Judicial Magistrate, Bhojpur, Ara in G.R. No. 2147 of 2007 (Tr. No. 3007 of 2008, arising out of Jagdishpur P.S. Case No. 251 of 2007), whereby cognizance has been taken against the petitioners under Sections 406, 420, 467, 468 & 471/34 of the Indian Penal Code.

(3.) THE police after investigation submitted charge -sheet against the petitioners whereas some of the persons were not sent up for trial. On submission of the charge -sheet, cognizance was taken by the order dated 14.02.2008.