SHRAWAN KUMAR MAHTO Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard the parties.

(2.) Notice issued to opposite party No.2 has been validly served. Therefore, service of notice upon the opposite party No.2 is sufficient. No one turns 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 entire criminal proceeding including the First Information Report in connection with Barharwa P.S. Case No.117 of 2019 corresponding to G.R. Case No.630 of 2019 registered for the offences punishable under Ss. 323, 376, 504 and 34 of the Indian Penal Code as well as the order dtd. 13/6/2017 wherein consequent upon the complaint of the informant/victim being forwarded to the police under Sec. 156(3) of the Code of Criminal Procedure, the First Informant Report was registered.