D K CHAKARVARTY Vs. STATE

JUDGEMENT

(1.) In this case, yesterday i.e. on 8.4.2010, on repeated call, none appeared. However, it was adjourned for a day. While adjourning the case, it was recorded in order dated 8.4.2010. "The present case was admitted on 19.7.1999. While admitting the case this Court had directed that until further order, proceedings in the court below shall remain stayed. The order is still continuing.

(2.) Today, when the case was called out, none has appeared either to press this petition or to make a prayer for adjournment. It appears that in view of order of stay, the petitioners have lost their interest in the present case.

(3.) The petitioners, while making a prayer for quashing of the entire prosecution in Complaint Case No. 680(C) of 1996, had also prayed for quashing of order of cognizance dated 25.7.1996 passed by Shri B.K. Tiwari, Judicial Magistrate, Ist Class, Patna. By order dated 25.7.1996, the learned Magistrate has taken cognizance for the offence under Sections 504, 505, 506 and 120B of the Indian Penal Code.