(1.) Heard learned counsel for the petitioner and learned Additional Public Prosecutor for the State. None appeared on behalf of the complainant-opposite party no.2.
(2.) This is an application under section 482 of the Code of Criminal Procedure seeking quashing of order dated 10th January, 2005 passed in Complaint Case no. 2886 (C ) of 2004 pending in the Court of O.P. Pandey, Judicial Magistrate, 1st Class, Patna, taking cognizance for the offence under Section 196, 209, 467, 468 and 471 of the Indian Penal Code and summoning the petitioner.
(3.) Relevant facts of this case is that opposite party no.2, a Medical Practitioner, by whom petitioner got his son treated. Subsequently, the petitioner lodged a complaint before State Consumer Forum alleging some negligence and laches committed by opposite party no.2 wherein some documents were filed to support the claim which he lost there. However, Appeal was filed to National Consumer Forum where also some additional documents were filed but the petitioner could not succeed.