ABHIVANTA GRIH NIRMAN SAHKARI Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD.

(2.) THIS application under Section 482 Cr.P.C. has been filed to quash the order of cognizance dated 19.9.2006 passed by Sushir Saroj Kumari, Judicial Magistrate, Ist Class, Patna in Complaint Case No. 1875(C) of 2005 thereby and thereunder cognizance under Sections 409 and 120B of the I.P.C. has been taken against the petitioners.

(3.) THUS, having regard to the facts and circumstances this application is allowed and the impugned order of cognizance dated 19.9.2006 is hereby quashed.