RAJIV RISHI 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 08.08.2017 passed by the Additional Chief Judicial Magistrate, VI, Aurangabad, in Complaint Case No.259 of 2017/ Trial No.1513 of 2017 by which the learned Magistrate after holding enquiry has found prima facie</i> case against the petitioners for the offence under Section(s) 406, 420 Indian Penal Code.

(2.) Opposite Party No.2 has appeared after issuance of notice and has filed Counter Affidavit.

(3.) Opposite Party No.2 has stated in para 8 of the Counter Affidavit that Opposite Party No.2 prays before this Court that the petitioners may be directed to resolve the issue with regard to arrears of rent so that entire litigation between the parties could be ended for the ends of justice.