DHANANJAY PAHADI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) On repeated calls, nobody has responded on behalf of respondent no.2. Notice upon respondent no.2 has already been effected, however, respondent no.2 has not appeared as yet. With a view to provide further one more opportunity to respondent no.2, the matter was adjourned on 18/9/2024 and further on 29/10/2024, however, till date, no appearance is made on behalf of respondent no.2 and, as such, this petition is being heard in absence of respondent no.2.

(2.) Heard Mr. Abhishek Kumar Dubey, learned counsel for the petitioner and Mr. Binit Chandra, learned counsel for the State.

(3.) The prayer in the writ petition is made for quashing of the entire criminal proceeding including the order taking cognizance dtd. 25/6/2021 passed by the learned C.J.M., Seraikella in connection with Seraikella (Mahila) P.S. Case No.03/2020, G.R. Case No.557/2021, pending in the Court of the learned C.J.M., Seraikella.