TRIVENI PRASAD MANDAL Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioners and learned counsel for the respondents.

(2.) The present quashing petition has been preferred to quash the order dtd. 27/7/2015 passed in C.A. No. 2293 of 2014, where learned Judicial Magistrate, Ist Class Katihar took cognizance for the offences punishable under Ss. 418, 323, 379/34 of the Indian Penal Code (in short IPC) against the petitioners.

(3.) Opposite Party No. 2 fails to join the present proceedings.