SITA RAM PANDIT Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD learned Counsel for the petitioners as well as the State. No-one appears on behalf of Opposite Party No. 2 in spite of service of notice.

(2.) THE petitioners have challenged the order of taking cognizance dated 24.8.2004 passed by the Chief Judicial Magistrate, Gopalganj in G.R. No. 14/86, TR No. 2217/04 solely on the ground that the cognizance is barred by limitation as provided under Section 468 of the Code of Criminal Procedure.