ANIL KUMAR MISHRA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) This writ application has been filed for quashing the order dated 02.07.2005 passed by Chief Judicial Magistrate, Sahibganj, in O.C.R. No. 22 of 2005 corresponding to T.R. No. 355 of 2005, whereby and whereunder he took cognizance against the petitioner under Sections 193 and 199 of the Indian Penal Code.