ABDUL AZIZ 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 order dated 10.8.2004Page 1058 passed by the Chief judicial Magistrate, West Champaran at Bettiah in Majhaulia P.S. Case No. 167/2004 by Which he has taken cognizance of the offence under Sections 392 and 302/34 of the Indian panel Code against the petitioner.

(2.) HEARD.

(3.) IT is also wall settled that at this stage the Magistrate is required only to see whether there is a prima facie case against the accused to proceed against him. IT is not to be seen at this stage whether the materials are sufficient for conviction of the accused.