ASPIRE TECHNO ENGINEERS REPRESENTED Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard the parties.

(2.) Though notice has validly been served upon the opposite party No.2 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. 528 of the Bharatiya Nagarik Suraksha Sanhita, 2023 with the prayer to quash the entire criminal proceedings in relation to Protest-cum-Complaint Case No.2203 of 2021 along with the order dtd. 7/3/2022 by which the learned Magistrate has found prima facie case for the offences punishable under Ss. 406, 420, 120B and 34 of the Indian Penal Code and ordered for issue of summons.