CENTURY CEMENT Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) All these matters are arising out of same complaint case and the order taking cognizance and that is why, all these matters are being heard together with consent of the petitioners and State.

(2.) Notices upon opposite party no.2 are validly served in Cr.M.P. Nos.2924 of 2019 and 2925 of 2019 and opposite party no.2 has appeared by way of appointing an Advocate in Cr.M.P. No.3167 of 2019, however, on repeated calls, nobody has responded on behalf of opposite party no.2. Identical was the situation on 2/4/2024 and for that, the matters were being adjourned with a view to provide one more opportunity to opposite party no.2. Today again on repeated call, nobody has responded on behalf of opposite party no.2 and in view of that, these matters are being heard on merit in absence of opposite party no.2.

(3.) Heard Mr. Indrajit Sinha, learned counsel appearing for the petitioners and Mr. Santosh Kumar Shukla, Mr. Shiv Shankar Kumar and Mr. Rajesh Kumar, learned counsel for the State in respective Cr.M.Ps.