Vikram Nath, J. - (1.) Heard Sri Lalit Kishor Pandey, learned counsel for the applicant and Sri Masood Alam, learned A.G.A. for the State and perused the material on record.
(2.) According to the office report, notices issued to the opposite party no.2 were personally served and a report of the Chief Metropolitan Magistrate to that effect is on record, according to which the notices were served to the opposite party no.2 on 9.12.2007. No one has put in appearance on behalf of the opposite party no.2. Service is deemed sufficient and accordingly the Court has proceeded to hear the matter.
(3.) The FIR was registered, on a written complaint given by the opposite party no.2, as Case Crime No.145 of 2006, under sections 406/504/506 IPC and section 138 N.I. Act. After investigation charge sheet was submitted under sections 406/420/467/504/506 IPC and section 138 N.I. Act vide Charge-sheet No.103/06 dated 12.08.2006.;