MD. WARIS Vs. STATE OF BIHAR

JUDGEMENT

(1.) THESE petitions filed under section 482 of the Code of Criminal Procedure for quashing the order dated 4th January, 2007 made by the learned Chief Judicial Magistrate, Aurangabad by which he has summoned the petitioners in complaint case no.673 of 2006, have been heard together and are being disposed of by a common order.

(2.) AT the outset, it is relevant to note that despite valid service of notice upon opposite party no.2 and despite repeated calls none has appeared on his behalf.

(3.) HEARD Mr. Bhanu Pratap Singh, learned counsel for the petitioners and Mr. Matloob Rub, learned Additional Public Prosecutor for the State.