DIPTI MOOKHERJEE Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard the learned Counsel for the petitioners and learned Counsel for the State.

(2.) It appears that though the Opposite Party No. 2 has appeared in the present case through lawyer but despite repeated calls on several dates, the lawyer does not appear to represent the Opposite Party No. 2 at the time of hearing.

(3.) The petitioners in this application, have challenged the order dated-17.07.2006, passed by the Chief Judicial Magistrate, Ranchi in G.R. Case No. 3453 of 2001 arising out of Lalpur P.S. Case No. 186 of 2001, whereby the cognizance for the offences under Sections 420, 465 and 468 of the I.P.C. has been taken against the petitioners and they have been summoned to face trial.