SURENDRA KUMAR SHARMA Vs. STATE OF BIHAR

JUDGEMENT

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

(2.) The present quashing petition has been preferred to quash the order dtd. 17/3/2016 passed in Buxar (Town) P.S. Case No. 24 of 2014 (Trial No. 109 of 2016), where learned Chief Judicial Magistrate, Buxar took cognizance for the offences punishable under Ss. 406 and 420 of the Indian Penal Code (in short IPC) against the petitioner.

(3.) Despite service of notice, Opposite Party No. 2 fails to join the present court proceedings.