AMARNATH SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) THIS is an application filed under Section 482 of the Code of Criminal Procedure, 1973 (hereinafter referred to as the Code) for quashing the F.I.R. and the entire criminal proceeding of Paroo P.S. Case No. 19/2004 arising out of Complaint Case Page 1137 No. 173 of 2004 for the offences under Sections 406 and 420 of the Indian Penal Code pending in the court of the Sub-divisional Judicial Magistrate, Muzaffarpur West.

(2.) HEARD.

(3.) IN the result, I do not find any merit in this application. It is accordingly dismissed.