- (1.) Heard learned counsel for the parties.
(2.) The instant misc. petition has been preferred by the petitioner against the orders dated 21.11.2006 and 15.10.2011 passed by the learned Additional Chief Judicial Magistrate, Bhadra in Criminal Regular Case No.610/2006 arising out of FIR No.228/2006 (FR No.63/2006) of P.S.
(3.) Bhadra and seeking quashing of cognizance and all proceedings against the petitioner for the offences under\ Sections 420 and 120B IPC.;