LALOO PRASAD Vs. STATE OF BIHAR

JUDGEMENT

(1.) Supplementary affidavit filed on behalf of the petitioner.

(2.) Heard the learned Counsel for the parties.

(3.) By this application under Section 482 of the Code of Criminal Procedure the petitioner seeks quashing of the order dated 30/5/1996 passed by Judicial Magistrate, First Class, Motihari, in Complaint Case No. C-421 of 1996, Trial No. 36 of 1996 by which the learned Magistrate has taken cognizance against the petitioner and one other co-accused for the offence punishable under Sections 500, 501, 502 and 504 of the Indian Penal Code.