CHHAJURAM AGARWAL Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD learned counsels for the parties.

(2.) THE petitioner has filed this application for quashing the order of cognizance passed in Complaint Case No. 1716 (C) of 2005 by the Sub-Divisional Judicial Magistrate, Patna, on 22-6-2005 by which he has taken cognizance of offences under Sections 420, 406 and 120b of the Indian Penal Code.

(3.) THE complaint petition has been filed on 17-6-2005 for an occurrence which allegedly took place on 9-5-2003. In the complaint petition it is mentioned that petitioner no. 1 is the proprietor of Peeruka Textiles whereas Sulochana Devi, who is also accused, but not the petitioner, is proprietor of Peeruka Sales Corporation.