SHRI RAJENDRA GOSHWAMI Vs. STATE OF BIHAR

JUDGEMENT

(1.) No one appears on behalf of the petitioners either to press this application or to make a prayer for adjournment.

(2.) Two petitioners, while invoking inherent jurisdiction of this Court under Section 482 of the Code of Criminal Procedure, have prayed for quashing of the entire criminal prosecution in connection with Complaint Case No.124 (C) of 1998. In the complaint Case No.124 (C) of 1998 after perusing the complaint petition , examining the statement of the complainant on S.A. and evidence of two witnesses, who were examined in support of the complainant , learned Judicial Magistrate, 1st Class, Patna vide its order dated 25.3.1998 took cognizance for offences under Section 452,379,323,341 and 34 of the Indian Penal Code. Subsequently, challenging the entire proceeding of Complaint Case No.124(C)/98, the petitioners approached this Court by filing the present petition.

(3.) On 2.8.1999, the petition was admitted for hearing. While admitting the case, this Court had directed that further proceedings in Complaint Case No.124 (C) /98 (Trial No.428/98) in the court below shall remain stayed. The order of stay is still continuing. It appears that after obtaining the order of stay of the proceeding in the complaint case, the petitioners have lost their interest in the present case and due to that reason, on repeated calls, none appeared either to press this application or to make a prayer for adjournment. I have examined the impugned order as well as the materials available on the record.