SURESH PRASAD Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD .

(2.) THIS is an application under Sec. 482 of the Cr.P.C. for quashing the order dated 18.8.2003 passed by Sri S.K. Singh, Judicial Magistrate, 1st Class, Patna and the proceeding which was running in the Court of Sri N.N. Singh, Judicial Magistrate, 1st Class, Patna, in Complaint Case No. 2341(C) Of 2001.

(3.) THE present complaint case was filed by the complainant -Opposite Party No. 2, Mamta Kumari, an Assistant Teacher in the Government Middle School.