GORA CHAND BASU Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) At the very outset it is pointed out that petitioner no.1 is dead, by way of filing supplementary affidavit, the death certificate of petitioner no.1 has been brought on record. Now petitioner no.2, namely, Rajendra Prasad is the only petitioner in this case.

(3.) The petitioners have filed this application under Section 482 Cr.P.C., 1973 challenging order dated 22.01.2013, passed by learned Judicial Magistrate, 1st Class, Begusarai in Complaint Case No.2014C of 2012 whereby he has taken cognizance of the offence under Sections 406 and 418 read with Section 34 of IPC.