- (1.) It appears that despite service of notice, the Opposite Party No. 2 has failed to appear either in person or through lawyer and as such, this case has been taken up for disposal of the case at the stage of admission.
(2.) Heard the learned counsel for the petitioner and the learned counsel for the State.
(3.) The instant application has been filed by the petitioner for quashing the impugned order of cognizance, dated-15.02.2007, passed by Sri R. N. Rai, Judicial Magistrate, Ranchi vide Complaint Case No. 1433 of 2006, whereby cognizance for the offence under Section 420 of the Indian Penal Code, has been taken against the petitioner.;