RAJA BANERJEE Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mr. Ajay Kumar Sah, learned counsel appearing for the petitioners and Mr. Ravi Prakash, learned Spl.P.P. appearing for the State.

(2.) Nobody has responded on behalf of the O.P. No. 2 in spite of repeated calls, although appearance has been made on his behalf by way of filing the vakalatnama and identical was the situation on 3/8/2022. As such, this petition has been heard in absence of O.P. No. 2.

(3.) This petition has been filed for quashing of the entire criminal proceedings in connection with Protest-cum-Complaint Petition C.P. Case No. 373 of 2011 [arising out of Balidih P.S. Case No. 05 of 2011 corresponding to G.R. No. 77 of 2011] including the order taking cognizance dtd. 12/12/2011, by which, cognizance for the offence under Ss. 379 and 34 of the Indian Penal Code has been taken against the petitioners, pending in the court of learned Judicial Magistrate, 1st Class, Bokaro.