RAJENDRA PRASAD GUPTA Vs. STALE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned counsel for the State.

(2.) Although the complainant, O.P. No.2 has appeared and the name of his counsels are printed in the daily cause list, no body appears on his behalf.

(3.) Petitioner has prayed for quashing of the entire criminal proceeding of Complaint Case No. 39 of 1998 pending before Additional Chief Judicial Magistrate, Patnacity, Patna and also quashing of order rejecting petitioner's prayer for discharge passed on 17.7.1999.