ALOK MISHRA Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned Counsel for the Petitioners, Additional Public Prosecutor for the State and Sri Gajendra Pratap Singh; learned Counsel for the complainant-opposite party No. 2.

(2.) This is an application seeking quashing of order dated 12.2.2002 passed by learned Additional Chief Judicial Magistrate, Patna taking cognizance for the offences under Sections 420, 342, 323, 384, 504 of the Indian Penal Code besides Section 27 of the Arms Act in Complaint Case No. 2045(C) of 2001, which was transferred to the Court of Shri Arun Kumar Srivastava, learned Judicial Magistrate, 1st Class, Patna for further needful.

(3.) The relevant facts of the case is that Indian Oil Corporation invited application from eligible person for franchisees. The complainant-opposite party No. 2 applied for the same besides one Bimal Kumar Jain, however said Bimal Kumar Jain was at the top of the list of persons recommended by Dealer Selection Board i.e. DSB and complainant was just behind him.