RAMSINGHASAN SINGH @ SIDHARTH Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard Mr. Amarendra Kumar Pathak, learned counsel for the petitioner, learned counsel for opposite party no. 2 and learned Additional Public Prosecutor for the State.

(2.) This application under Section 482 of the Code of Criminal Procedure, 1973 (for short 'Cr.P.C.') has been filed for quashing of the order dated 04.04.2013 passed by the learned Chief Judicial Magistrate, Bhabhua in Durgawati P. S. Case No. 112 of 2012 by which after taking cognizance of the offences under Sections 406 and 420 of the Indian Penal Code (for short 'IPC') summon has been issued against the petitioner.

(3.) Initially, a complaint was registered which was referred to the police under Section 156(3) of the Cr.P.C. for investigation, pursuant to which Durgawati P. S. Case No. 112 of 2012 was registered against the petitioner and three others for the offences punishable under Sections 406, 420 and 504/34 of the IPC.