TEJAS RAJ Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard the learned counsels for the petitioner and the State.

(2.) The petitioner has sought quashing of the order dated 22.01.2014 passed by the learned Judicial Magistrate, Patna in connection with Complaint Case No. 4295 of 2013 whereby cognizance has been taken against the opposite party no. 2 under Sections 406, 420, 467 and 468 of the Indian Penal Code.

(3.) From the complaint filed by the opposite party no. 2, it appears that an agreement was entered into between the petitioner as a contractor of civil works and opposite party no. 2 and pursuant to the aforesaid contract, the petitioner was supposed to construct a house in accordance with the specifications provided by opposite party no. 2. After the house was constructed, it was found by the opposite party no. 2 that the specifications had not been met and that sub-standard work was done.