ANIL KUMAR TODI Vs. STATE OF BIHAR

JUDGEMENT

(1.) This petition under Section 482 of the Code Criminal Procedure has been filed by the abovenamed petitioner for quashing the entire criminal proceedings together with the order of cognizance taken under Section 420, 467, 468, 471 and 120-B of the Indian Penal Code in Complaint Case No. 507 of 1996 by Shri P.K. Saran, Judicial Magistrate, Ranchi.

(2.) The Opposite party No. 2 filed the abovementioned Complaint case on the following facts :

(3.) It appears that some witnesses have been examined for and on behalf of the complainant and one accused No. 4 also appeared and filed petition and then after hearing both the parties, cognizance was taken against the petitioner alongwith other co-accused persons, hence this petition under Section 482, Cr PC.