MD. ABID HUSSAIN Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Notice upon opposite party no.2 has been effected. On 2/9/2022, nobody had appeared on behalf of opposite party no.2 and that is how the case was adjourned with a view to provide one more opportunity by way of last indulgence to opposite party no.2 and it was observed that if opposite party no.2 will not appear on the next date, appropriate order shall be passed on the basis of materials available on record. Today when the matter is called out, nobody has responded on behalf of opposite party no.2 and that is why this matter is being heard in absence of opposite party no.2.

(2.) Heard Mr. Dhananjay Kumar Dubey, learned counsel for the petitioner and Mr. Shailesh Kumar Sinha, learned counsel for the State.

(3.) This petition has been filed for quashing the order taking cognizance dtd. 16/9/2013 including the entire criminal proceedings in connection with PCR Case No.451 of 2011, pending in the court of the learned Sub Divisional Judicial Magistrate, Dumka.