TULSI DAS TIWARY Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD the counsel for the petitioner as well as the State.

(2.) NO one appears on behalf of opposite party no. 2 even though properly served and she has entered appearance through her counsel.

(3.) THIS application has been filed for quashing the order, dated 14.2.2004, whereby cognizance has been taken for commission of offence under Sections 406, 420, 467 and 468 of the Indian Penal Code against the petitioner and other accused persons warrant of arrest has also been issued.