BRAJ BHUSHAN MISHRA Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD Sri Damodar Prasad Tiwary, learned counsel for the petitioner, Sri Binay Kant Mani Tripathi, learned counsel for complainant/ opposite party no. 2 and Sri Shyam Bihari Singh, learned A.P.P.

(2.) THE present petition was filed under Section 482 of the Code of Criminal Procedure. By this petition petitioner has prayed for quashing of an order dated 4.2.2008 passed by Sri V.S. Pandey, learned Judicial Magistrate Ist Class, Saran at Chapra, in Complaint Case No. 1931 of 2006, Tr. No. 3360 of 2008. By the said order learned Magistrate has taken cognizance of offences under Sections 417 & 120(B) of the Indian Penal Code.

(3.) SRI Binay Kant Mani Tripathi, learned counsel for opposite party no. 2 reiterates that since dispute has already been settled , complainant is not at all interested to pursue the matter.