RAKESH RANJAN PRASAD, J. - (1.) UNDER order dated 2.5.20 -11, it has been recorded that notice be sent through ordinary process was received by the Security Guard, Tunnu Das and the case was posted for Admission, awaiting appearance meaning thereby the notice was taken to have been served upon opposite party No.
(2.) IN spite of that opposite party No. 2 never chose to appear in this case. Accordingly, heard learned counsel appearing for the petitioner and learned counsel for the State. 2 This revision application is directed against the order dated 1.12.2003, passed by the then C.J.M., Ranchi in G.R. No. 1165 of 2002 (Lalpur P.S. Case No. 50 of 2002) whereby application filed for discharge from the accusation punishable under Sections 406 and 420 of the Indian Penal Code was rejected. The case of the prosecution as has been made out in the F.I.R. is that the informant is the partner of firm, known as "At Glance" to which this petitioner is other partner who without the knowledge of the informant took the loan in the name of the firm from the Central Bank of India, Lalpur Branch, Ranchi.
(3.) FURTHER it has been alleged that the petitioner had also taken loan from other borrowers. On such allegation a case was registered as Lalpur P.S. Case No. 50 of 2002, under Sections 426 and 420 of the Indian Penal Code.;