AMAR NATH PANDEY Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned counsel for opposite party no.2.

(2.) The present writ application under Sec. 482 of the Code of Criminal Procedure (for short 'the CrPC') has been filed for quashing the order dated 19.08.2013 passed by the learned Judicial Magistrate, 1st Class, Muzaffarpur, in Complaint Case No.1335 of 2012, whereby finding a prima facie case to be made out for the offences punishable under Sections 420, 467, 468, 471 and 120B of the Indian Penal Code (for short 'the IPC'), the petitioner and five others have been summoned to face trial.

(3.) The opposite party no.2 filed a complaint under Sec. 200 of the Crimial P.C. in the Court of Sub Divisional Judicial Magistrate, Muzaffarpur vide Complaint Case No.1335 of 2012 on 19.08.201