RAMESH CHANDRA GUPTA SON OF LATE RAMCHANDRA GUPTA AT PRESENT POSTED AS SECTION OFFICER IN COMMISSIONER OFFICE, MUNGER DIVISION, MUNGER AT PRESENT RESIDING AT RAJVANSHI NAGAR, P.S. Vs. THE STATE OF BIHAR

JUDGEMENT

(1.) Heard the parties.

(2.) This application has been filed for quashing the order dated 4.6.2016 passed in Complaint Case No.27357 of 2014 by the Judicial Magistrate Ist Class, Patna by which he has rejected the petition filed by the petitioners under Sec. 210 of the Code of Criminal Procedure (hereinafter referred to as the Code).

(3.) In the present case for the same offence one complainant as well as an FIR has been lodged. The question has been raised that in terms of Sec. 210 of the Code it requires amalgamation of two cases otherwise it may lead to contradictory order.