DEEPAK KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) This application under Section 482 of the Code of Criminal Procedure has been filed on behalf of the Petitioner to quash the order dated 10.05.2013, in so far as it relates to the Petitioner only, passed by the learned Chief Judicial Magistrate, Araria, upon submission of supplementary charge-sheet in connection with Araria P.S. Case No.283 of 2010, whereby and whereunder learned Chief Judicial Magistrate, Araria, has taken cognizance for the offence under Section(s) 406, 409, 420, 467, 468 and 120-B Indian Penal Code.

(2.) Heard counsel for the Petitioner and the State.

(3.) Written argument has also been filed on behalf of the Petitioner.