NAND KISHORE THAKUR Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD learned counsel for the petitioners, learned A.P.P on behalf of the State and also learned counsel for opposite party no. 2.

(2.) IN this miscellaneous application there is prayer for quashing the order dated 24.9.2005 passed by Sri S. Rajak, Judicial Magistrate, 1 st Class, Katihar in Complaint Case No. 1741/05 whereby and whereunder he has taken cognizance under Sections 420, 406 and 120B of the Indian Penal Code against the petitioners and others.

(3.) THE case of complainant, in short, as put in the petition of complaint is that accused Pankaj Singh, Nand Kishore Thakur and Vikran Thakur, in the first week of September, 2002 contacted the complainant and assured that Mahendra and Mahendra is an old and respectable company and it also finances a loan upto rupees one lac with 0% interest, Rs. 1.5 lacs to Rs. 2 lacs with interest @