LAWS(PAT)-2019-6-93

MANJARUL HAQUE Vs. STATE OF BIHAR

Decided On June 19, 2019
Manjarul Haque Appellant
V/S
STATE OF BIHAR Respondents

JUDGEMENT

(1.) Heard learned counsel for the petitioner; learned APP for the State and learned counsel for the opposite party no. 2.

(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 opposite party no. 2 had filed a complaint before the District Magistrate, East Champaran which was sent to the police resulting in institution of Kundwa Chainpur P.S. Case No. 17 of 2013 (Trial No. 3019 of 2014). The same was lodged under Sections 419/420 of the Indian penal Code. Upon investigation, charge sheet was submitted under Section 384 of the Indian Penal Code and subsequently by the impugned order dated 23.09.2013, the Court has also taken cognizance under Section 384 of the Indian Penal Code. The petitioner thereafter filed a petition under Section 239 of the Code for discharge which has been rejected by order dated 02.12.2014.