Ahsanuddin Amanullah, J. - (1.) Heard learned counsel for the petitioner; learned A.P.P. for the State and learned counsel for the opposite party no. 2.
(2.) The petitioner has moved the Court under Section 482 of the Code of Criminal Procedure, 1973 (hereinafter referred to as the 'Code') for the following relief: "That the present application has been filed for quashing of the order taking cognizance vide order dt. 27.10.2014 passed by the Smt. Sangeeta Rani, the learned Judicial Magistrate 1st Class, Patna in connection with Complaint Case No. 26701 (C)/14 whereby and where under the learned Magistrate has been pleased to take Cognizance for the offences U/s 420 of the Indian Penal Code and 138 of the Negotiable Instrument Act and has also summoned the petitioner to face trial."
(3.) The allegation against the petitioner and his two brothers, who are co-accused, is with regard to non-encashment of two cheques totalling Rs. 1,68,00,000/- in favour of the company of the opposite party no. 2, i.e., M/s Trishul Construction.;