ADITYA PURI Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard Mr. P.K. Shahi, learned Senior Counsel assisted by Mr. Girijish Kumar for the petitioners and learned APP for the State. The opposite party no.2 appears on 31/10/2018 in one of the batch cases, i.e., Cr. Misc. No.38208 of 2019 by filing Vakalatnama, but till date even after expiry of more than two years, opposite party no.2 has not filed any reply in the quashing application filed by the petitioners. Opposite Party No.2 has only filed I.A. No.01/2019 for vacating the stay granted by this Court, but I.A. No.01/2019 has not been pressed by opposite party no.2 till date. Today also, nobody appears on behalf of opposite party no.2.

(2.) In view of the facts aforesaid, these quashing applications are being disposed of by this common judgment on the basis of materials available on record.

(3.) The petitioners, in all the above petitions, have sought quashing of the FIR pertaining to Kotwali P.S. Case No.326 of 2018 dtd. 26/5/2018 which has been instituted for under Ss. 406, 409, 198, 504 and 120B of the Indian Penal Code.