LAL BABU PRASAD Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD Mr. Binay Kant Mani Tripathi, learned counsel for the petitioner and Mr. A.K. Srivastava, for the opposite party No. 2. Mr. Jharkahdi Puadhyaya, appears for the State.

(2.) THE prosecution is sought to be prosecuted for the offences under Sections 420 and 406 of the Indian Penal Code. By the present application, the petitioner has put a challenge to the order dated 18.03.2008 passed by the learned Judicial Magistrate, Bettiah, West Champaran in connection with Complaint Case No. 1931C of 2006, whereby cognizance has been taken under Sections 420 and 406 of the Indian Penal Code.

(3.) AFTER examining witnesses offered on behalf of the prosecution, the learned Magistrate vide his order dated 18.03.2008 took cognizance against the petitioner under Sections 420 and 406 of the Indian Penal Code only.