ABHAY MANOHAR SAPRE,J. - (1.) Leave granted.
(2.) This appeal is directed against the final judgment and order dated 09.08.2017 passed by the High Court of Judicature at Patna in Crl. M. No. 35751 of 2014 whereby the High Court allowed the application filed by respondent No.2 herein under Section 482 of the Criminal Procedure Code, 1973 (hereinafter referred to as " Cr.P.C .) and quashed the order dated 21.01.2014 passed by the Judicial Magistrate 1st class, Patna in Complaint Case No. 1063 (c) of 2013 by which the Magistrate had taken cognizance of the complaint filed by the appellant herein against respondent No. 2 for commission of the offences punishable under Sections 323 , 341 , 379 and 504 of the Indian Penal Code, 1860 (hereinafter referred to as " IPC ").
(3.) A few relevant facts need mention hereinbelow for the disposal of this appeal, which involves a short point.;