RAGHAV BAHL Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) These are the applications filed under Section 482 of the Code of Criminal Procedure for quashing the order dated 29.10.2011 passed by Mr. Sunil Kumar-II, the Judicial Magistrate, 1st Class, Patna, in Complaint Case No.2101(C) of 2011, whereby the learned Magistrate has found a prima facie case against the petitioners for the offences under Sections 500 and 120B of the Indian Penal Code and has ordered for issuance of summons against the petitioners.

(3.) Just to make the records strait it is mentioned at the outset that by order dated 08.01.2014 and again by order dated 16.04.2015, this Court had ordered that records of Cr. Misc. No.32688 of 2011 be placed along with these applications. Cr. Misc. No.32688 of 2011 was against some different order passed in the same case and the aforesaid Cr. Misc. was separately dismissed on 27.02.2015 by a coordinate Bench of this Court.