Rongon Mukhopadhyay, J. - (1.) Heard Sanjeev Thakur, learned counsel for the petitioner and Mr. Kaushik Sarkhel, learned A.P.P. appearing on behalf of the State. Cri.M.P.No.1528 of 2009
(2.) In this application the petitioner has prayed for quashing the entire criminal proceeding in connection with C.P. Case No.535 of 2006 including the order dated 02.08.2007 passed by the learned Judicial Magistrate, 1st Class, Bokaro whereby and whereunder cognizance has been taken for the offence punishable under Section 420 of the I.P.C and Section 138 of the Negotiable Instruments Act. Cri.M.P.No.142 of 2010
(3.) In this application, the same petitioner has challenged the order dated 30.03.2007 in connection with C.P. Case No.495 of 2006 passed by the learned Judicial Magistrate, 1st Class at Bokaro by which cognizance has been taken for the offence punishable under Section 138 of the Negotiable Instruments Act.;