NANDJEE SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) The petitioners have approached this Court under Section 482 of the Code of Criminal Procedure to quash the order dated 18.4.2009 passed in Complaint Case No. 533(C) of 2008 by the Court of Sri Kanhaiya Ram, Judicial Magistrate, First Class, Patna, summoning the accused- petitioners, on inquiry under Section 202 of the Code of Criminal Procedure, finding prima facie case under Section 504 of the Indian Penal Code.

(2.) In brief, the case is that the complainant-opposite party no. 2, Sri Rajendra Prasad Mishra, filed the complaint petition, numbered as Complaint Case No. 533(C) of 2008 in the Court of the Chief Judicial Magistrate, Patna, alleging the incidents and misdeeds caused at the hands of the petitioners and also detailing the list of the cases/proceedings either pending or disposed of.

(3.) After filing of the complaint petition by the complainant-opposite party no. 2, Sri Rajendra Prasad Mishra, on inquiry under Section 202 of the Code of Criminal Procedure, the Court of Sri Kanhaiya Ram, Judicial Magistrate, First Class, Patna, summoned the accused-petitioners finding prima facie case under Section 504 of the Indian Penal Code through the impugned order dated 18.4.2009.