RAGHU NATH SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD .

(2.) IN all the four applications, petitioners as well as opposite parties are same. In all the applications, petitioners have prayed for quashing of criminal proceeding as well as orders of cognizance passed by learned C.J.M., Patna in all complaint cases bearing Nos. 897(M)/05, 534 (M)/04, 994(M)/05 and 1402(M)/05 pending in the court of Shri M.Kumar, Shri P.G. Anal, Shri Bharat Tiwari and M.Kumar, Judicial Magistrate, Patna respectively.

(3.) SUBMISSION of the learned counsel for the petitioners is that the cognizance in all the four cases have been taken in mechanical manner without applying judicial mind and without any enquiry under Sec.202 Cr.P.C. However, facts stated above have not been controverted. The admitted fact is that all the four cheques issued by the petitioners have been bounced.