RUSTAM ALI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Before the case was taken up for hearing, on the point of its merit, it was pointed out by the learned counsel appearing for the petitioners that the petitioner no.1 has died which fact has been stated in the supplementary affidavit filed on 15th July, 2009 whereby death certificate of the petitioner no.1 has been annexed. In view of the facts as stated above, let the name of petitioner no.1 be deleted from the memo of petition.

(2.) Heard learned counsel appearing for the parties.

(3.) This application has been filed for quashing of the entire criminal proceeding of Complaint Case no.47 of 1994 including the order dated 28.2.2003 whereby and whereunder the then learned Judicial Magistrate, 1st class, Ranchi having found prima facie case being made out against the petitioners under Section 406/120B of the Indian penal Code summoned them to face trial.