RAM YATAN PRASAD Vs. STATE OF BIHAR

JUDGEMENT

(1.) This application under Sec. 482 of the Code of Criminal Procedure has been filed for quashing the order dated 25.04.2013 passed by the Judicial Magistrate, 1st class, Patna, in G.R. No.09 of 2012 arising out of Patliputra P.S. Case No. 293 of 2011, by which the learned Magistrate has rejected the petition dated 15.03.2013, filed by the petitioner for his discharge.

(2.) Heard learned counsel for the petitioner and learned APP for the State.

(3.) It has been submitted on behalf of the petitioner that no offence is made out against him as alleged offence cannot be established on the basis of the materials on record. There is no chance, at all, of conviction of the petitioner. The petitioner filed the petition annexing all the documents before the learned Court below along with the order of the Honourable Court but the Court below rejected the petition dated 15.02013 filed by the petitioner by order dated 25.04.201