BIJO YADAV Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD.

(2.) THIS petition under Section 482 Cr.P.C. has been filed to quash the entire criminal proceeding of Complaint Case No. 4602 pending in the court of S.D.J.M., Khagaria as well as the order of cognizance dated 18.10.2005 passed by C.J.M., Khagaria.

(3.) SECTION 195(1) runs as follows: No Court shall take cognizance-- (a)(i) of any offence punishable under SECTIONs 172 to 188 (both inclusive)of the Indian Penal Code(45 to 1860), or (ii) of any abetment of, or attempt to commit, such offence, or (iii) of any criminal conspiracy to commit such offence, except on the complaint in writing of the public servant concerned or of some other public servant to whom he is administratively subordinate.