MANOJ KUMAR Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) BY the Court. -Heard learned counsel for the petitioner and learned counsel for the State. Nobody appeared on behalf of the opposite party No.2.

(2.) THIS application has been filed for quashing of the entire criminal proceeding of C.P. Case No 684 of 2009, including the order dated 13.9.2010 whereby and whereunder, cognizance of the offences punishable under Sections 409 and 420 of Indian Penal Code has been taken against the petitioner.

(3.) ON such complaint, cognizance of the offences punishable under Sections 323 and 341 of Indian Penal Code was taken vide order dated 28.06.2010.