RAVI VASWANI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard the parties.

(2.) Though notice has validly been served upon the opposite party no.2, 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 the entire criminal proceeding of C.P. Case No. 248 of 2022, including the order dtd. 6/7/2023 by which the learned Judicial Magistrate -1st Class, Dhanbad has taken cognizance of the offence punishable under Sec. 406/420 of the Indian Penal Code.