DHARMENDRA KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD .

(2.) THE only grievance of the petitioner is about applicability of Sec. 255 of the Indian Penal Code, which is exclusively triable by the court of session. So far applicability of other Sections i.e. 258, 259, 260, 262, 420, 466, 468, 471 and 120B is concerned, they are triable by the Court of Magistrate and the petitioner has no grievance and he is ready to face the trial.

(3.) FROM the language of Sec. 255 of the Indian Penal Code it is quite clear that the main ingredient of Section is that the accused must be found counterfeiting or knowingly involved in any part of the process of counterfeiting.