RAGHUVANSHI SECURITIES (P) LTD. Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mr. Sidhartha Roy, learned counsel for the petitioner and Mr. Ashish Kumar, learned counsel for the State.

(2.) Vide order dtd. 7/2/2022, notices were issued upon opposite party nos. 2 and 3. Office note suggests that opposite party nos. 2 and 3 have personally received the notice. On repeated calls, nobody has responded on behalf of opposite party nos. 2 and 3 yesterday as well as today and that is why, this matter has been heard on merit in absence of opposite party nos. 2 and 3.

(3.) This petition has been filed for quashing the order dtd. 10/7/2019 passed by the learned Judicial Magistrate, 1st Class, XXIII, Ranchi, whereby, the learned court has been pleased to reject the petition filed by the petitioner under Sec. 311 Cr.P.C. preferred by the petitioner for re- examination of complaint witness no.1 and for allowing it to exhibit necessary documents for proper adjudication of the case in connection with Complaint Case No.310/10, pending in the court of the learned Judicial Magistrate, 1st Class, XXIII, Ranchi.