RAJAN GUPTA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) The petitioners are aggrieved of the order dtd. 16/9/2014 by which cognizance of the offence under Sec. 341/323/506 I.P.C in Bariatu (Gonda) P.S Case No.41 of 2013, corresponding to G.R. No.697 of 2013 has been taken by the learned Magistrate.

(2.) The brief facts of the case are recorded thus:

(3.) Under sec. 190 of the Code of Criminal Procedure, a Magistrate of the first class or any Magistrate of the second class, specially empowered under sub-sec. (2), may take cognizance of any offence;