PURNENDU OJHA Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) The petitioner has sought for quashment of order of cognizance dated 19.11.2014 passed in Complaint Case No. 2761(C) of 2013, whereby the learned Judicial Magistrate-1st Class, Chapra has asked the petitioner to appear to face trial for the offences under Sections 323 and 385 of the Indian Penal Code.

(3.) The challenge is on the ground that criminal prosecution has been launched with mala fide motive to settle a civil dispute. In fact, the case is of a civil dispute only.