RAM EKBAL CHAUDHARY Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD the parties.

(2.) THIS application under Sec. 482 of the Code of Criminal Procedure has been filed to quash the order taking cognizance dated 30.5.2006 passed in Complaint Case No. 7540 of 2005 by S.D. J. M., Bagaha thereby and thereunder cognizance has been taken against the petitioner under Sec. 420. of the Indian Penal Code.

(3.) IT is submitted on behalf of the petitioner that on perusal of the complaint petition it would appear that no ingredient of any criminal offence has been disclose