TARKESHWAR PRASAD CHOUDHARY Vs. STATE OF BIHAR

JUDGEMENT

(1.) The instant criminal miscellaneous application has been filed for quashing the entire proceeding of Complaint Case No.2626 (C) of 2010 pending before Sri Ashutosh Khetan, J.M. Ist Class, Patna whereby the learned Judicial Magistrate has taken cognizance vide order dated 04.06.2011 for the offence under Sections 420, 406 and 504 of the Indian Penal Code and directed to issue summons against the petitioner.

(2.) Heard learned counsel for the petitioner and learned counsel representing the State.

(3.) In spite of service of notice O. P. No. 2 has not appeared.