(1.) On 30.4.2010, on repeated calls, none appeared on behalf of the petitioner either to press the petition or to make a prayer for adjournment. It was indicated in order dated 30.4.2010 that if on the next date, no one appears on behalf of the petitioner, the case shall be decided on the basis of materials available on record. This Court has also noticed that in the case, since 3.3.2000, interim order of stay was continuing. However, as a last indulgence, the case was adjourned for a day on 30.4.2010. Again on repeated calls, none has come forward to press this petition. It appears that after obtaining the order of stay, the petitioner has lost his interest in the present case. Due to that reason, none has come forward to press this petition.
(2.) The sole petitioner, while invoking inherent jurisdiction of this Court under Section 482 of the Code of Criminal Procedure, has prayed for quashing of order dated 1.2.1999 in K. Hat P.S. Case No.302 of 1989 passed by Chief Judicial Magistrate, Purnea. By the said order, the learned Magistrate, after examining the police report i.e. F.I.R., charge sheet and case diary, has taken cognizance for offences under Sections 109, 114, 120, 419, 420, 467, 468, 380, 201 and 120B of the Indian Penal Code.
(3.) In the case, after registering F.I.R., police investigated the same and thereafter, interim charge sheet was submitted against this petitioner and further investigation remained pending against one accused person. The learned Magistrate, after examining the materials available on record and thereafter, has passed impugned order of cognizance. On perusal of the record, it appears that the petitioner, who was Branch Manager of United Bank of India, was informant of the case. However, during investigation, the materials were collected against the petitioner and thereafter, charge sheet was submitted against the petitioner.