SUNIL 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 10.11.2015 passed by learned Judicial Magistrate, 1st Class, Aurangabad, Bihar, in Complaint Case No. 772 of 2015, Trial No. 841 of 2016 by which the learned Magistrate after holding enquiry has found prima facie case against the petitioners for the offences under Sections 420, 406 and 384 of the Indian Penal Code.

(2.) Heard learned counsel for the petitioners and learned counsel for the State.

(3.) None appeared on behalf of the opposite party No. 2 although notice issued to the opposite party No. 2 has been validly served.