RAJESH KUMAR PATHAK Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) By order dtd. 28/3/2018, notices were directed to be issued upon the O.P.No.2. Office note dtd. 10/5/2018 suggest that notices upon O.P.No.2 has been effected validly. Inspite of notice, which was served on 2/5/2018 appearance has not been made on behalf of the O.P.No.2. Today on repeated call, nobody responded on behalf of the O.P.No.2.

(2.) Accordingly, this petition is heard on merit in absence of O.P.No.2.

(3.) This petition has been filed for quashing the entire criminal prosecution arising out of Complaint Case No.20/2017 including the order taking cognizance dtd. 4/5/2017, whereby the learned Judicial Magistrate, 1st Class, Dhanbad proceeded against all accused persons u/s 323, 504, 506 I.P.C., pending in the court of learned Judicial Magistrate, 1st Class, Dhanbad.