SANJEEV KUMAR GUPTA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) By order dtd. 4/5/2023, the respondent No. 2 was noticed and the said notice was effected upon the respondent No. 2. On 24/7/2023, the respondent No. 2 was not present, in view of that the matter was adjourned with a view to provide an opportunity to the respondent No. 2. Identical was the situation on 18/9/2023. Today also, on repeated calls, nobody has responded on behalf of the respondent No. 2, as such, this petition is being heard in absence of respondent No. 2.

(2.) Heard Mr. Rishav Kumar, learned counsel appearing for the petitioners and Mr. Binit Chandra, learned A.C. to A.A.G.-III for the respondent-State.

(3.) Prayer in this petition is made for quashing of the entire criminal proceedings including the order taking cognizance dtd. 28/9/2022, by which, cognizance for the offence under Ss. 323, 341, 379, 406 and 420 of the Indian Penal Code has been taken against the petitioners, in connection with Complaint Case No. 882 of 2021, pending in the court of learned Judicial Magistrate, XIV, Ranchi.