GURBACHAN SINGH Vs. SHANKAR K. MATHOD

JUDGEMENT

(1.) By the present Application under Section 482 of the Criminal Procedure Code (for short, "Cr.P.C."), the applicants/original accused have prayed for quashing and setting aside Criminal Case No.144/Misc/2001 (renumbered as 81/S/2003), pending on the file of learned Metropolitan Magistrate, 34th Court, at Vikhroli, Mumbai.

(2.) Record reveals that, Respondent No.1 has been duly served in the matter. The present Application was listed on board for final hearing on 4 th March 2021, 24th March 2021 and 6th April 2021, when none appeared for the Respondent No.1. In order to grant an opportunity to the Respondent No.1, present Application was therefore adjourned on the aforestated three dates and listed today for final hearing. Today also, none appears for the Respondent No.1.

(3.) Heard Ms. Aarti Deodhar i/b. Mr. B.D. Joshi for the Applicants and Mr. Palkar, learned A.P.P. for the Respondent No.2-State. Perused record.