SUSHIL KUMAR BAJAJ Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioner, learned Additional Public Prosecutor for the State and learned counsel for Opposite Party No.2.

(2.) The petitioner being Managing Director of Bajaj Buildcon Pvt. Ltd. has been arrayed as one of the accused in Complaint Case No.561(C) of 2011 brought by Opposite Party No.2 Ramanand Paswan before the learned Chief Judicial Magistrate, Patna.

(3.) By order dated 09.05.2011, the learned Judicial Magistrate, 1st Class, Patna, where the case was transferred, issued summons against the petitioner and others to face trial for the offences under Sections 468, 471, 323 and 506 of the Indian Penal Code.