KUMAR VANSH GIRI Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard Mr. Y.V. Giri, learned senior counsel for the petitioner duly assisted by Mr. Vikas Ratan Bharti and Mr. Ram Priya Sharan Singh, learned APP for the State.

(2.) At the outset, it is indicated that the stage of the case has not progressed any further after taking of cognizance as has been informed by the learned counsel for the petitioner.

(3.) The present application has been filed for quashing of the order dtd. 30/9/2019 passed by the court of the learned ACJM-14 Chapra in Madhaura P.S. Case No. 198 of 2016 in (Trial No. 2892 of 2019) whereby and whereunder the learned Magistrate has been pleased to take cognizance against the petitioner for offence under Ss. 188, 379, 420, 409 read with Sec. 34 of the Indian Penal Code (hereinafter referred to as the 'IPC').