UDAYAN MUKHERJEE Vs. STATE OF BIHAR

JUDGEMENT

(1.) Although notices were issued to opposite party no.2 on 3.7.2009 and again on 23.11.2009, no one appears to oppose this application.

(2.) Heard learned counsel for the petitioners.

(3.) This application has been filed for quashing the entire proceeding of Complaint Case No. 210/2008 including the order, dated 7.3.2008 passed by the Subdivisional Judicial Magistrate, Aurangabad by which cognizance for the offences under sections 406, 417, 420 and 463 of the Penal Code has been taken.