- (1.) Heard learned counsel for the petitioner and the learned counsel for the State.
(2.) No one appears on behalf of the opposite party No. 2.
(3.) The present application has been preferred for quashing the entire criminal proceeding in connection with Complaint Case No. 1322 of 2013 including the order dated 12.09.2013 passed by the learned Judicial Magistrate, Ranchi by which cognizance of the offence was taken under Section 138 of the Negotiable Instruments Act.;