RAJESH CHANDRA NARAYAN Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) The petitioner has sought for quashment of order dated 31.01.2014, passed in Kankarbagh P.S. Case No. 20 of 2012, whereby the learned Judicial Magistrate, 1st Class, Patna has taken cognizance against the petitioner along with others for offences under Sections 419, 420, 467, 468, 471 and 120(B) of the Indian Penal Code.

(3.) Learned counsel for the petitioner submits that the petitioner is not named in the FIR and ingredients of offences under Sections 419, 420, 467, 468 and 471 of the Indian Penal Code are apparently not made out against the petitioner nor there is no allegation that the petitioner was involved in the conspiracy with other co-accused. Hence, offence under Section 120(B) of the Indian Penal Code is also not made out.