HEMANT KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) Both the Cr. Misc. No. 19221 of 2013 and Cr. Misc. No. 49847 of 2013 arising out of the same impugned order of taking cognizance so they are being disposed of together by this common judgment after admitting Cr. Misc. No. 49847 of 2013.

(2.) Heard learned Counsel for the petitioners, learned Counsel for the State as well as the learned Counsel appearing on behalf of Opposite party No. 2.

(3.) The petitioners of both the Cr. Misc. applications by filing these applications under Section 482 of the Code of Criminal Procedure seek quashing of the cognizance order dated 3.9.2012 passed by the learned CJM Vaishali in Complaint Case No. 1646 of 2012, thereby taking cognizance of the offence under Sections 406 and 120B of the IPC.