MANJU DEVI Vs. THE STATE OF BIHAR

JUDGEMENT

(1.) Heard Mr. Sharda Nand Mishra, learned advocate for the petitioner and Dr. Mayanand Jha, learned Additional Public Prosecutor for the State.

(2.) This application under Section 482 of the Code of Criminal Procedure (for short "Cr.P.C.") has been filed for quashing the order dated 13.06.2011 passed by the learned Sub-divisional Judicial Magistrate, Sikrahana at Motihari in Phenhara P.S. Case No. 15 of 2009 whereby the petitioner and two others have been summoned to face trial for the offences punishable under Sections 406 and 420 of the Indian Penal Code (for short "IPC").

(3.) Complaint petition vide Complaint Case No. 140 of 2009 was filed by one Umakant Tiwari in the court of Sub-divisional Judicial Magistrate, Sikrahana which was referred to the police under Sec. 156(3) of the Crimial P.C. pursuant to which Phenhara P.S. Case No. 15 of 2009 was registered under Sections 406, 409, 420, 504 and 506/34 of the Penal Code against the petitioner Manju Devi and two others, namely, Kailashi Devi and Kameshwar Hajara and investigation was taken up.