(1.) Earlier this case was ordered to be heard along with Cr.M.P. No. 2419 of 2001. However, it was mentioned that since the counsel appearing for the petitioner in Cr.M.P. No. 2419 of 2001, is not available, the case be adjourned to other day, whereas, Mr. Das, learned counsel appearing for the petitioner in Cr.M.P. No. 2106 of 2001, submits that he is ready with the case and hence, his case be separated from Cr.M.P. No. 2419 of 2001 so that Cr.M.P. No. 2106 of 2001 be heard today. In view of the submission, this case is separated from Cr.M.P. No. 2419 of 2001.
(2.) Accordingly, heard learned counsel appearing for the petitioner and learned counsel appearing for the State.
(3.) This application has been filed for quashing of the entire criminal proceeding of Complaint Case No. 1024 of 2000, including the order dated 23.12.2000, whereby and whereunder, cognizance of the offence punishable under Sections 420, 406, 387, 120B of the Indian Penal Code has been taken against the petitioner.