RAMA KISHORE SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) The petitioner is accused in Complaint Case No. 3041(C) of 2013, brought by opposite party no. 2, wherein the learned Judicial Magistrate, 1st Class, Patna, has taken cognizance for offences under Section 420 of the Indian Penal Code and Section 138 of the Negotiable Instrument Act, by the impugned order dated 02.06.2014.

(3.) The challenge is on the ground that a bare perusal of the complaint petition and material available on the record no offence, under Section 420 of the Indian Penal Code and Section 138 of the Negotiable Instrument Act, is made out.