ANIL KUMAR DASH Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) On repeated calls, nobody has responded on behalf of the State.

(2.) Heard Mr. P.P.N. Roy, learned senior counsel appearing for the petitioner and Mr. Rakesh Kumar Sinha, learned counsel appearing for the O.P. Nos. 2 to 4.

(3.) This petition has been filed for quashing of the order dtd. 23/8/2010, passed by the learned Additional Judicial Commissioner, Fast Track Court-X, Ranchi, in Criminal Revision No. 141 of 2008, whereby the court has been pleased to dismiss the revision petition and affirmed the order dtd. 28/11/2008, passed in Complaint Case No. 709 of 2007, by which, the learned court was pleased to dismiss the complaint case under Sec. 203 of the Cr.P.C.