ICICI BANK Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) By order dtd. 9/2/2021 notices were issued upon the O.P.No.2. The office note dtd. 9/3/2022 suggest that notices have been received personally by the O.P.no.2. The matter was taken up on 22/4/2022 and inspite of the service of notice the O.P.No.2 has not appeared and that is why on that date, with a view to provide one more opportunity to the O.P.No.2 the matter was adjourned. The matter was again adjourned on 18/8/2022 and this matter was taken up today. Nobody has appeared on behalf of the O.P.No.2 and, accordingly, the matter has been heard on merit.

(2.) Heard Mr. Anish Kumar Mishra, the learned counsel has appeared for the petitioner and Ms. Shivani Kapoor, the learned counsel appears on behalf of the respondent State.

(3.) This petition has been filed for quashing of the order taking cognizance dtd. 11/1/2018 and the entire criminal proceeding in connection with C/1 Case No.562 of 2016 by which cognizance has been taken against the petitioner and the matter is pending before the learned Judicial Magistrate, First Class at Jamshedpur.