(1.) Notice upon opposite party no.2 has been effected. On 8/5/2024, nobody appeared on behalf of opposite party no.2 and with a view to provide one more opportunity to opposite party no.2, the matter was adjourned and it was also observed that if opposite party no.2 will not appear on the next date, the matter shall be decided on merits in absence of opposite party no.2. Today on repeated calls, nobody appears on behalf of opposite party no.2 and in view of that, this matter is being heard on merit in absence of opposite party no.2.
(2.) Heard Mr. Lukesh Kumar, learned counsel for the petitioners and Mr. Sardhu Mahto, learned counsel for the State.
(3.) The prayer in the petition is made for quashing of the entire criminal proceeding including the order taking cognizance dtd. 14/7/2009 passed in C.P. Case No.377 of 2009, pending in the Court of the learned Judicial Magistrate, 1st Class, Dhanbad.