JAI VIKRANT Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard the parties.

(2.) Though notice issued to the opposite party no.2 has been validly served yet no one turns up 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 with a prayer to quash the entire criminal proceeding including the order taking cognizance dtd. 20/10/2023 passed by the learned Judicial Magistrate 1st Class, Ranchi, whereby and where under, cognizance under Sec. 138 of N.I. Act has been taken inter alia against the petitioner and summons were directed to be issued against him in connection with Complaint Case No. 11944 of 2023 instituted under Sec. 138 of N.I. Act.