LAKHICHAND AGRAWAL Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD.

(2.) THIS is an application for quashing the order taking cognizance, dated 29.1.1999 and entire criminal prosecution, in Complaint Case No. 1866/97 and Trial No. 283/2004 passed by the learned Sub-Divisional Judicial Magistrate, Gopalganj.

(3.) IN this connection, in a recent decision the Hon'ble Supreme Court as reported in (2006) 6 SCC page 736 reiterated the principles relating to exercise of jurisdiction under Section 482 of the Code of Criminal Procedure to quash complaints and criminal proceedings which are relevant for the present purpose: