DR. SYED MOHHAMMAD AZFAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned APP for the State.

(2.) Opposite party No. 2, in spite of notice and appearance on earlier dates, has not appeared on 19.04.2017 and even on 03.05.2017, hence, the matter was heard at length on behalf of the counsel for the petitioner and State.

(3.) The present application has been filed for quashing of order of cognizance dated 28.01.2011, passed by the learned Judicial Magistrate, 1st Class, Patna in Complaint Case No. 2811(C)/2010 for offence alleged under Sections 323 and 342 of the Indian Penal Code and order of issuance of process along with entire criminal proceedings of Complaint Case No. 2811(C)/2010 instituted by opposite party No. 2 before the Chief Judicial Magistrate, Patna.