SURENDRA PRASAD SINHA Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD .

(2.) THE petitioner had challenged the order dated 20.1.2009, passed by learned Judicial Magistrate, lst Class, Patna City, whereby cognizance was taken under Sections 448, 323, 504 and 379 of the Indian Penal code.

(3.) IT has been stated on behalf of the petitioner that he had also preferred a case against Opposite Party No. 2 under Section 138 of the Negotiable Instrument Act. That case ended in conviction of Opposite Party No. 2. The appeal preferred by Opposite Party No. 2 was also dismissed. Thereafter, Opposite Party No. 2 preferred a revision application and during pendency of such revision application the amount which was due as against the petitioner was paid by him. The revision application was thereafter admitted and the Opposite Party No. 2 was released on bail.