RAJESH KUMAR SINGH Vs. BHOLA KUMAR YADAV

JUDGEMENT

(1.) HEARD .

(2.) THIS application under Sec. 482 Cr.P.C. has been filed to quash the order of cognizance dated 24.11,2005 passed by Shri B.K. Srivastava, Judicial Magistrate 1st Class, Rosera thereby and thereunder cognizance under Sections 120B, 420, 468 and 471 I.P.C. has been taken against the petitioner and others.

(3.) THE learned counsel for the petitioner also takes plea of Sec.197(2) Cr.P.C. The petitioner is in Central Government service posted in Arm Force but he has been prosecuted by the opposite party no. 1 without taking any prior sanction from the competent authority of the Central Government.