MANISH SHRIVASTAVA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard the parties.

(2.) Though notices have validly been served upon opposite Party No. 2 yet no one turns 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 Cr.P.C. with the prayer to quash the entire criminal proceeding arising out of C.P. Case No. 8721 of 2023 as well as order dtd. 18/12/2023 whereby and whereunder the learned Judicial Magistrate-1st Class, Dhanbad has found sufficient materials to proceed against the petitioners for having committed the offences punishable under Ss. 406/34 of the Indian Penal Code.