KANCHAN JHA Vs. STATE OF BIHAR

JUDGEMENT

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

(2.) The present quashing petition has been preferred to quash the order dtd. 8/5/2015 passed in C.R. No. 90/75 of 2015, where learned Judicial Magistrate, Ist Class Madhubani took cognizance for the offences punishable under Ss. 420 of the Indian Penal Code read with Sec. 138 of the Negotiable Instrument Act (in short Act) against the petitioner.

(3.) Opposite Party No. 2 joins the present proceedings.