SATYENDRA SINGH Vs. STATE OF BIHAR

JUDGEMENT

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

(2.) Despite service of notice to opposite party no.2 through the learned counsel representing him in the court below, he did not appear.

(3.) The petitioners seek quashing of the order of cognizance dated 21.04.2010 as well as order dated 107.2012, passed in Complaint Case No.2501(C) of 2009 by the Judicial Magistrate, 1st Class, Patna thereby taking cognizance of the offence under Section 420 of the Indian Penal Code as well as setting aside the subsequent criminal proceeding.