REENA LATA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard the parties.

(2.) Though the opposite party no.2 has put in appearance through his lawyer but 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 Cr.P.C. with the prayer to quash/set aside the entire criminal proceeding including the order taking cognizance dtd. 12/8/2022 passed by the learned Judicial Magistrate 1st Class, Chatra in connection with Complaint Case No. 592 of 2020, whereby and where under, the learned Judicial Magistrate 1st Class, Chatra has found prima facie case for the offence punishable under Sec. 420 of the Indian Penal Code against the petitioner.