AJAY YADAV Vs. THE STATE OF BIHAR

JUDGEMENT

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

(2.) By way of filing the present application under section 482 of the Code of Criminal Procedure, 1973 (for short 'the Cr.P.C.'), the petitioners have prayed for quashing of the order dated 14.09.2017 passed by the learned Judicial Magistrate-1st Class, Sherghati, Gaya in Amas P. S. Case No. 166 of 2015, G. R. No. 1548 of 2015 by which he has taken cognizance of the offences under Sections 341, 387 and 506/34 of the Indian Penal Code.

(3.) It has been contended by the learned counsel for the petitioners that the impugned order of cognizance has been passed by the learned Judicial Magistrate by filling up blanks only in pre-typed order format. It is further contended that the order has been passed mechanically without application of judicial mind and, hence, it is fit to be set aside.