MUKESH KUMAR MISHRA Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioners and learned counsel for the O.P. No. 2.

(2.) Petitioners seek quashing of cognizance order dated 24.11.2011 passed by learned Chief Judicial Magistrate, Bhabua, Kaimur in Complaint Case No. 816 of 2011 thereby taking cognizance of offence under Sections 406 and 420 of the Indian Penal Code as well as Section 138 of the Negotiable Instrument Act.

(3.) Brief fact giving rise to the case is that complainant -O.P. No. 2 of this application filed complaint against five persons levelling allegations that petitioners along with other co-accused came at Gandhi Kusth Niwaran Pratisthan, Bhabua and Manish Kumar Sinha introduced them and told that if he is ready to work as petty contractor of Trident Control Private Limited, he would get handsome money and likely to earn Rs. 2,35, 000/- per month.