GANGESH JHA 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 22.02.2016 passed by the Additional Chief Judicial Magistrate, Rosera, Samastipur, in C.R. No.1095 of 2014 by which learned Magistrate after holding enquiry has found prima facie case against the petitioner for the offence under Section(s) 417 and 406 Indian Penal Code.

(2.) Heard learned counsel for the petitioner and learned APP for the State as well as counsel for the Opposite Party No.

(3.) Counsel for the petitioner submits that there is no chit of paper in support of the allegation that rupees twenty five thousand each was charged by the Petitioner from the Complainant and others as security money. It is further submitted that the matter was enquired by I/c District Sessions Judge-cum-Chairman, District Legal Services Authority, Samastipur, with regard to the allegation made by the Complainant and the same was found to be false and baseless.