ZAKAULLAH Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioner; learned APP for the State and learned counsel for the Railways.

(2.) The petitioner has moved the Court under Section 482 of the Code of Criminal Procedure, 1973 (hereinafter referred to as the 'Code') for the following relief:

(3.) The allegation against the petitioner and another accused was of black marketeering of railway tickets. Against the petitioner, it is specific that on prior information, the petitioner being identified, when confronted, from his possession, one ticket in his name and five blank reservation slips were recovered. On the said complaint, the Court has taken cognizance on 03.1.2011, which is impugned in the present application.