SANDEEP KUMAR TEKRIWAL Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD learned counsel for the parties.

(2.) IN the instant writ petition, the petitioner has prayed for quashing the order dated 28-6-2008: passed by Judicial Magistrate, 1st class, Bhagalpur, in connection with Tr. No. 2853 of 2008, arising out of kotwali PS Case No. 0152 of 2000, for offences under Sections 406, 419, 420, 467, 468, 120b of the I. P. C. , whereby his representation under Section 317, Cr. P. C. was not accepted and as such his bail bond was cancelled, and non-bailable warrant (NBW)for arrest was also issued against him.

(3.) THE facts of the case in short is as follows :-