VISHWANATH CHAUDHARY Vs. STATE OF BIHAR

JUDGEMENT

(1.) Despite repeated calls, none appears on behalf of the petitioners. Learned counsel for the State and learned counsel for the opposite party no.2 are present.

(2.) Heard learned counsel for the opposite parties and perused the record.

(3.) This application under Sec. 482 of the Code of Criminal Procedure (for short 'Cr.P.C.') has been filed for quashing the order dated 14.02012 passed by the learned Chief Judicial Magistrate, Vaishali at Hajipur in Complaint Case No. C1-338 of 2012 whereby, finding a prima facie case to be made out under Sec. 420 of the Indian Penal Code (for short 'IPC') and Sec. 138 of the Negotiable Instruments Act, 1881 (For short 'N.I. Act'), the petitioners have been summoned to face trial.