RAJEEV RANJAN Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard the parties.

(2.) Though, notice has validly been served upon the opposite party no.2, yet no on turns up on behalf of the opposite party no.2.

(3.) This Criminal Miscellaneous Petition has been filed invoking the jurisdiction of this Court under Sec. 482 of the Code of Criminal Procedure with the prayer to quash and set aside the entire criminal proceeding including the order taking cognizance and summoning order dtd. 13/12/2013 passed by learned Chief Judicial Magistrate, Pakur in P.C.R. Case No.434 of 2013 involving the offences punishable under Ss. 379, 384, 406, 420, 120B/34 of the Indian Penal Code.