JAI PRAKASH YADAV Vs. STATE OF BIHAR

JUDGEMENT

(1.) This application has been filed for quashing the order dated 17.11.2005 passed by the learned Judicial Magistrate, 1st Class, Gopalganj, in Complaint Case No. 244 of 2003/T.R. No. 1490 of 2013 by which the learned Magistrate after holding enquiry found prima facie case against petitioner along with other accused persons for the offence under Sections 341, 323, 379 and 435 of the Indian Penal Code.

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

(3.) It has been submitted on behalf of the petitioner that at the relevant time, he was posted as SHO. There was no sanction accorded under Sec. 197 of the Cr. P.C.