CHANDAN KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD Counsel for the parties.

(2.) THIS application has been filed by the petitioner for quashing order dated 21-2-1995 passed by the Chief Judicial Magistrate, Dumka, in case no. 38 of 1995 whereby and where under the learned Magistrate has taken cognizance of the offence under Section 420 of the Indian Penal Code and under Section 138 of the Negotiable Instruments Act (hereinafter referred to as the Act).

(3.) ON the basis of the complaint the learned Magistrate, after examining the complainant on solemn affirmation took cognizance of the offence on 21-2-1995 and issued process against the petitioner.