USHA RANI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mr. K.S. Nanda, the learned counsel appearing on behalf of the petitioners and Mr. Jitendra Pandey, the learned counsel appearing on behalf of the respondent State.

(2.) On repeated call, nobody has responded on behalf of the O.P.No.2. Identical was the situation on 6/5/2022 and 15/9/2022. In that view of the matter, the case has been heard on merits.

(3.) This petition has been filed for quashing of the order taking congnizance dtd. 11/5/2009 passed by Judicial Magistrate, at Dhanbad in C.P.Case No.726 of 2002 as well as the entire criminal proceeding, pending in the court of learned Judicial Magistrate, at Dhanbad.