MANOJ 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 10.07.2013 passed by the Judicial Magistrate, 1st class, Patna, in Kotwali P.S. Case No.204 of 2011 by which the learned Magistrate has rejected the petition filed by the petitioner for his discharge under Section 239 Cr. P. C.

(2.) Heard counsel for the petitioner and learned APP for the State.

(3.) Name of counsel for the Opposite Party No.2 is appearing in the daily cause list, but none has appeared on behalf of the Opposite Party No.2.