VIKRAM KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) This application under Section 482 of the Code of Criminal Procedure has been filed for quashing of First Information Report of Sri Krishnapuri P.S. Case No.48 of 2005 along with Charge-sheet No.334 of 2006 submitted against the Petitioner for the offence under Section(s) 420, 406, 409 and 120-B Indian Penal Code.

(2.) During pendency of this application, one Interlocutory Application being I.A. No.1042 of 2018 has been filed for quashing the entire criminal proceeding including the order of cognizance dated 27.11.2017 passed by the Special Judge, CBI-cum-ACJM, Patna, in Sri Krishnapuri P.S. Case No.48 of 2015.

(3.) Heard learned counsel for the Petitioner and learned APP for the State.