AMIT SINGH Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mr. Aman Shekhar, learned counsel for the petitioner and

(2.) On 6/4/2022, in spite of service of notice, nobody has appeared on behalf of opposite party no.2 and the matter was adjourned. When the matter was taken up today, nobody has appeared on behalf of respondent no.2 and that is why this matter is being heard on merit in absence of opposite party no.2.

(3.) This petition has been filed for quashing of the cognizance order dtd. 10/3/2011 including the entire criminal proceedings arising out of Complaint Case No.1438 of 2010, pending in the court of the learned Judicial Magistrate, 1st Class, Ranchi.