SUBESH KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD counsel for the petitioners, the State as well as counsel for opposite party no. 2.

(2.) 2005 (sic -Order?) passed by C.J.M., Nalanda in Bihar RS. Case No. 269 of 2004/G.R. No. 1784 of 2004 whereby cognizance has been taken for offence under Sections 406, 420/120B of the Indian Penal Code against the petitioners.

(3.) COUNSEL for the petitioner States that from a bare perusal of the complaint petition it is apparent that no offence under Sections 420, 406 and 120B of the Indian Penal Code is made out against the petitioner, as there is neither any entrustment to the petitioners nor any allegation that the petitioners have conspired to cheat the complainant.