ARCHANA GROVER Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard the parties.

(2.) Though, notice has been validly 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. 482 of the Code of Criminal Procedure with the prayer to quash and set aside the entire criminal proceeding in connection with Complaint Case No.1899 of 2021 in which the summoning order has been passed by learned Judicial Magistrate, Dhanbad on 11/7/2022 after finding the prima facie case for the offences punishable under Ss. 406, 420, 34 of the Indian Penal Code against the petitioner.