VIKASH DALMIA 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 the prayer to quash the entire criminal proceeding including the order dtd. 13/2/2023 passed by the learned S.D.J.M., Madhupur in connection with PCR Case No. 322 of 2022 whereby and where under, the learned S.D.J.M., Madhupur has found prima facie case for the offence punishable under Ss. 420, 406 and 467 of the Indian Penal Code inter alia against the petitioners.

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