BHARAT PRASAD SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD learned Counsel for the petitioner and the A.P.P. appearing on behalf of the State.

(2.) THE petitioner has challenged the order dated 18.02.2006 by which cognizance has been taken under Section 133 of the Representation of the People Act (hereinafter referred to as "the Act") and Section 188 of the Indian Penal Code in Sadar Lalganj Police Station Case No. 225 of 2005.

(3.) IN this case, the Court below has taken cognizance under Section 133 of the Representation of the People Act and Section 188 of the Indian Penal Code.