VIKASH KUMAR KANODIA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) The petitioner has filed the present application under Section 482 of the Code of Criminal Procedure, challenging the order dated-24.09.2005, passed by the Judicial Magistrate, Dhanbad under Section 202 of the Cr.P.C., whereby after taking cognizance of the offences, summons have been issued against the petitioner to face trial for the offences under Sections 365 and 120 B of the I.P.C.

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

(3.) It appears from the office report, that though notice upon the Opposite party No. 2 has been validly served but he has not appeared either in person or through lawyer, though it is informed that he happens to be a practicing lawyer of the Dhanbad Civil court and also practicing at the Jharkhand High Court.