LAWS(JHAR)-2022-2-120

RAJESH KUMAR MISHRA Vs. STATE OF JHRAKHAND

Decided On February 21, 2022
RAJESH KUMAR MISHRA Appellant
V/S
State Of Jhrakhand Respondents

JUDGEMENT

(1.) This petition has been heard through Video Conferencing in view of the guidelines of the High Court taking into account the situation arising due to COVID-19 pandemic. None of the parties have complained about any technical snag of audio-video and with their consent this matter has been heard.

(2.) By order dtd. 18/6/2019 notice was issued upon the O.P.No.2 and in the meantime interim order was provided. In the order dtd. 13/7/2021 it has been recorded that notice upon the O.P.No.2 has been served which has been received personally by O.P.No.2 and in anticipation of the appearance of the O.P.No.2, the matter was adjourned for four weeks. The matter was again taken on 8/9/2021 and on request, the matter was adjourned for 30/9/2021. On 30/9/2021, again the O.P.No.2 has not responded and inspite of repeated call and with a view to provide further more opportunity, the matter was adjourned for 9/12/2021. The same was the position on 9/12/2021. Much opportunity was provided in view of these orders to the O.P.No.2 to appear and make out the case on behalf of the O.P.No.2 and inspite of that, nobody has responded on behalf of the O.P.No.2. Today also on repeated call nobody has responded on behalf of the O.P.No.2. Accordingly, this matter has been heard on merit ex- parte against the O.P.No.2 and is being disposed of.

(3.) This petition has been filed for quashing the entire criminal proceeding in connection with Complaint Case No.419 of 2007 including the order dtd. 4/6/2007 passed by the learned Chief Judicial Magistrate, Palamau at Daltonganj whereby cognizance has been taken under Sec. 341, 420, 392/34 IPC by the learned Chief Judicial Magistrate, Palamau at Daltonganj against the petitioner, pending in the court of learned Chief Judicial Magistrate, Palamau at Daltonganj.