GHANSHYAM DAS KUPPEPAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) This application under Section 482 of the Code of Criminal Procedure is directed against the order taking cognizance dated 23-2-1993 against the petitioner under Sections 406 and 420 of the I. P. C. A prayer also has been' made to quash the entire criminal case against the petitioner.

(2.) The facts of the case as alleged in the complaint parties, in brief, can be set forth as follows :

(3.) From the impugned order dated 23 -2-1993, it appears that the learned Magistrate has taken cognizance only under Section 420 of the I. P. C. and not under Section 406 of the Code.