Ravindra Singh, J. - (1.) This application is filed by Mohd. Ahmad alias Lallu with a prayer to quash the proceedings of Criminal Case No. 14 of 1987 State v. Mohd. Ahmad alias Lallu under Section 419, 420 and 468 I.P.C. P.S. Maudaha, District Hamirpur and the impugned order dated 24.12.1986 passed by learned C.J.M. Hamirpur by which the learned Magistrate has taken the cognizance and summoned the applicant to face the trial after rejecting the final report.
(2.) In this case notice was issued to the opposite party No. 2 Masood Ahmad on 14.4.1987. It has been served upon him on 26.12.2004 after service of the notice also the opp. party No. 2 has not turned up before this Court and no counter affidavit has been filed on behalf of the opp. party No. 2 and on behalf of the State. The matter is too old. It is not proper to wait further for any response from the side of opp. party No. 2.
(3.) Heard Sri S.A. Shah learned Counsel for the applicant and learned A.G.A.;