SANJAY KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) This application under Section 482 of the Code of Criminal Procedure has been filed for quashing the order dated 21.5.2012/8.6.2012 passed by the learned Chief Judicial Magistrate, Chapra, in connection with Bhagwan Bazar P.S. Case No. 112 of 2011, Trial No.3879 of 2013 by which the learned Magistrate took cognizance against the petitioner for the offences under Sections 420, 421, 465, 467 and 471 of the Indian Penal Code.

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

(3.) It has been submitted on behalf of the petitioner that both Departmental Proceeding as well as Criminal Case are continuing against the petitioner. He has submitted that in Departmental Proceeding, the suspension order has been revoked.