UPENDRA KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD.

(2.) THIS is an application filed under Section 482 of the Code of Criminal Procedure, 1973 (hereinafter referred to as the Code) for quashing the order dated 18.3.2006 passed by the Additional Chief Judicial Magistrate, Sheikhpura in Sheikhpura P.S. Case No. 27/2004 by which he has taken cognizance against the petitioner under Section 366-A of the Indian Penal Code and has issued processes against him to stand trial.

(3.) SO, I do not find any reason to interfere with the impugned order. This application is accordingly dismissed.