RAJESH CHANDRA VERMA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard the parties.

(2.) Though opposite party No.2 has put his appearance through the counsel but no one turns up on behalf of the opposite party No.2 in spite of repeated calls.

(3.) This Criminal Miscellaneous Petition has been filed invoking the jurisdiction of this Court under Sec. 482 of the Code of Criminal Procedure with a prayer to quash the order dtd. 24/1/2020 passed by the learned Additional Chief Judicial Magistrate, Hazaribagh in connection with Complaint Case No.2245 of 2019 whereby and where under cognizance has been taken against the petitioner for having committed the offence punishable under Sec. 138 of the Negotiable Instruments Act, 1881.