INTERNATIONAL MERITIME ACADEMY, 41, JAMIN KORATTUR, PUDCHATIRAM (FROM POONAMALLE TO TIRUPATHY ROAD)CHENNAI Vs. THE STATE OF BIHAR & ANR.

JUDGEMENT

(1.) Heard the learned counsel for the petitioners as well as learned counsel for the State-Opposite party and opposite party No. 2.

(2.) The opposite party No. 2 filed Complaint Case No. 1468 (C) of 2011 against the petitioners for the offences under Sections 420 and 406 of the Indian Penal Code before the court of learned Chief Judicial Magistrate, Patna.

(3.) By the impugned order dated 15.11.2011, the learned court below has found a prima facie case against the petitioners under Sections 406/34 of the Indian Penal Code and has ordered for issuance of summons against the petitioners to face the trial. The aforesaid order is under challenge in this application under Section 482 Cr.P.C., 1973.