SUNIL KEDIA Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD Mr. Nalini Kant Tripathi, learned counsel for the petitioner, Mrs. Rekha Prasad, learned counsel for the opposite party no.2 and Mr. Atul Chandra, learned Additional Public Prosecutor for the State.

(2.) THIS is an application under Section 482 of the Code of Criminal Procedure seeking quashing of order dated 07.10.2005 passed by Sri P.C. Anal, Judicial Magistrate, 1st Class, Patna, in Complaint Case No. 728(C) of 2005 taking cognizance for the offence under Sections 418 and 120B of the Indian Penal Code.