SMT. RITA SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) These Criminal Miscellaneous applications arise out of the same P.S. Case and as such, they are being heard together and disposed off by a common judgment.

(2.) These applications under section 482 of the Code of Criminal Procedure, 1973 have been filed for quashing the order dated 17.6.2008 passed by the Judicial Magistrate, Bhagalpur, in Kotwali (Barari) P.S. Case No. 735 of 2007 by which the learned Magistrate took cognizance against the petitioners for the offences under Sections 406, 420, 506 and 120(B) of the Indian Penal Code.

(3.) Heard learned counsel for the petitioners.