UMESH GUPTA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard the parties.

(2.) This criminal miscellaneous petition has been filed invoking the jurisdiction of this Court under Sec. 482 of Cr.P.C. with a prayer to quash the entire criminal proceeding including the order dtd. 13/1/2015 passed by the learned Judicial Magistrate 1st Class, Dhanbad in connection with C.P. Case No. 604 of 2014.

(3.) No one turns up on behalf of the opposite party no.2 in-spite of repeated calls though notice has validly been served upon the opposite party no.2.