GAURAV KUMAR SINGH Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard the parties.

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

(3.) This Criminal Miscellaneous Petition has been filed invoking the jurisdiction of this Court under Sec. 528 of the B.N.S.S., 2023 with the prayer to quash the order dtd. 9/5/2025 passed by the learned Judicial Magistrate-1st Class, Palamau at Daltonganj in connection with Complaint Case No. 1354 of 2020 involving the offence punishable under Sec. 138 of the Negotiable Instruments Act whereby and where under the learned court below allowed the petition filed by the complainant and recalled the earlier order dtd. 16/3/2024 by which the evidence of the complainant had been closed.