VINAY PATNI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) The notice upon the O.P.No.2 has already been effected which is recorded in the order dtd. 30/3/2022 and the matter was adjourned with a view to providing one more opportunity to the O.P.No.2 and the matter was again adjourned on 10/5/2022, 30/6/2022, 12/9/2022 and 17/10/2022 and on all these dates, the O.P.No.2 was not present. Identical is the situation today as on repeated call nobody has responded on behalf of the O.P.No.2. In view of this, the instant petition is being heard in absence of the O.P.no.2.

(2.) Heard Mr. Ajay Kumar Sah, the learned counsel for the petitioner and Mr. Shiv Shankar Kumar, the learned counsel appearing on behalf of the respondent State.

(3.) This petition has been filed for quashing of the entire criminal proceeding including the order taking cognizance dtd. 22/12/2015 under Sec. 138 of the Negotiable Instruments Act in connection with Complaint Case No.2867 of 2015 pending in the court of learned Judicial Magistrate, 1st Class, Dhanbad.