SAIFULLAH KHALID Vs. STATE OF BIHAR

JUDGEMENT

(1.) The order under challenge in these two applications filed under Section 482 of the Code of Criminal Procedure (for short 'CrPC') is dated 08.09.2013 passed in Pirbahore P.S. Case No.31 of 2013 by the learned Judicial Magistrate, 1st Class, Patna by which the learned Magistrate has summoned the petitioners of these applications after taking cognizance of the offences punishable under Sections 420 and 406/34 of the Indian Penal Code (for short 'the Penal Code').

(2.) Since a common order is under challenge in these two cases, they have been heard together and are being disposed of by a common order.

(3.) Heard Mr.N.K.Agrawal, learned Senior Advocate and Mr.Shakil Ahmad Khan learned Advocate for the petitioners, Mr. Ajay Kumar Thakur and Mr.Sanjeet Kumar, Advocate for the informant and Mr. Dilip Kumar and Mr. Raj Ballabh Singh, learned Additional Public Prosecutor for the State.