NANDU SINGH Vs. STATE

JUDGEMENT

(1.) Heard the learned counsel for the petitioner.

(2.) This petition has been filed for quashing the entire criminal proceedings in U.C. Case no. 414/93 (T.R. No. 1238/94). together with the order of cognizance taken on 4.11.1993, now pending before Shri Raj Kishore Choubey, Judicial Magistrate. Chatra.

(3.) The petitioner lodged an information regarding theft by lunking house trespass by night. After investigation police submitted final form under Section 173. Cr PC, stating that the complaint was false and there was a recommendation being made by the Investigating agencv that proceedings under Section 182/211 of the IPC, should be proceeded against the petitioner for filing false case.