BUNNILAL DAS Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned Counsel for the parties.

(2.) In this application, the petitioners have prayed for quashing the Chhapra Town PS Case No. 203 of 1998 which has been registered under Sections 420, 467, 468, 406 and 120B of the Indian Penal Code against them.

(3.) The opposite party No.2 filed a complaint before the Chief Judicial Magistrate. Chhapra bearing Complaint Case No. 993/98. The Chief Judicial Magistrate directed for further investigation to the Police under Section 156(3), Cr PC and Chhapra Town PS Case No. 203/98 was instituted.