NAZIR AHMAD Vs. STATE OF BIHAR
LAWS(PAT)-2017-7-46
HIGH COURT OF PATNA
Decided on July 17,2017

NAZIR AHMAD Appellant
VERSUS
STATE OF BIHAR Respondents


Referred Judgements :-

ZAC POONEN V. HIDDEN TREASURE LITERATURE INCORPORATED IN CANADA [REFERRED TO]
MOHD. YOUSUF V. SMT. AFAQ JAHAN [REFERRED TO]
ABDUL KARIM V. NANGOO [REFERRED TO]
BHIMAPPA BASAPPA BHU SANNAVAR VS. LAXMAN SHIVARAYAPPA SAMAGOUDA [REFERRED TO]
STATE OF HARYANA VS. BHAJAN LAL [REFERRED TO]
SHITAL CHANDRA DATTA VS. BABU RAM JODAUN [REFERRED TO]
NARAYANASWAMI VS. EGAPPA REDDI [REFERRED TO]
SASHADHAR ACHARJYA VS. SIR CHARLES TEGART [REFERRED TO]


JUDGEMENT

MADHURESH PRASAD,J. - (1.)The instant case has been filed for quashing the order dated 05.09.2012 passed by the court of learned Judicial Magistrate-1st Class, Patna in Complaint Case No. 2979(C) of 2011, taking cognizance of the offence under Section 506 IPC.
(2.)Learned senior counsel appearing for the petitioner has submitted that the order dated 05.09.2012 passed by the court of Judicial Magistrate, 1st Class, Patna taking cognizance of the offences under Section 506 of the Indian Penal Code on the basis of Complaint Case No. 2979(c) of 2011 is bad in law in as much as the said complaint case has been lodged by more than one complainant. He submits that such complaint by more than one complainant is not maintainable.
(3.)In support of the said contention he relies on a judgment in the case of Narayanswami and Ors v. Egappa Reddi and Ors. reported in AIR 1962 Madras 443.


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