YOGENDRA SAH Vs. STATE OF BIHAR

JUDGEMENT

(1.) This application has been filed under Section 482 of the Code of Criminal Procedure for quashing the order dated 3.4.2010 passed by the Judicial Magistrate 1st Class, Saharsa, in connection with Complaint Case No. 1065C of 2006 by which he has found prima facie case against these petitioners for the offences punishable under Sections 420, 468, 471 and 120B of the Indian Penal Code and also the order dated 24.5.2011 passed by the learned District and Sessions Judge, Saharsa, in Cr. Revision No. 100 of 2010 by which he has dismissed the Revision application filed by the petitioners against order dated 3.4.2010 passed by the learned Judicial Magistrate on the ground that the court below has committed no error.

(2.) From the order dated 20.1.2014 it appears that appearance was filed on behalf of the opposite party No. 2 but at the time of hearing, none has appeared on behalf of the opposite party No. 2.

(3.) Heard learned counsel for the petitioners and learned counsel for the State.