VIJAY KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) This application under Section 482 of the Code of Criminal Procedure has been filed for quashing the order dated 04.05.2012 passed by the Judicial Magistrate, 1st class, Saran at Chapra, in Trial No.730 of 2012 arising out of Complaint Case No.2691 of 2007 by which learned Court below has rejected the petition filed by the petitioners under Section(s) 245 Cr.P.C. for their discharge.

(2.) Heard counsel for the petitioners and the learned APP for the State. None appears on behalf of the Opposite Party No.2, although name of the counsel for the Opposite Party No.2 is appearing in the daily Cause List.

(3.) It has been submitted that petitioners are the Manager and Chief Engineer of Sonali Auto Agency, Bye Pass Road, NH 30, Anisabad, Phulwarisharif, Patna.