HIRALAL GUPTA Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD .

(2.) THIS application under Sec. 482 Cr.P.C. has been filed to quash the order dated 27.7.2006 passed by A.C.J.M, Sheikhpura in Barbigha RS. Case No. 176 of 2002 thereby and thereunder the Court below has taken cognizance against the petitioner under Sections 409, 467, 468, 471 and 477A/35 of the Indian Penal Code.

(3.) ACCORDINGLY , fardbeyan was lodged by the local B.D.O., Sheikhpura on 3.7.2002. The Police instituted a case against this petitioner and others under various sections of the I.PC. Senior Police Officials including D.I.G., Munger Range supervised the investigation and found the allegation as not true. Accordingly, final form was submitted by the police. However, the court below did not accept the final form and took cognizance against this petitioner through impugned order.