Rongon Mukhopadhyay,J. - (1.) Heard Mr. Sarvendra Kumar, learned counsel for the petitioner and Mr. Shekhar Sinha, learned counsel for the State.
(2.) No one appears on behalf of the opposite party no. 2 in spite of valid service of notice.
(3.) In this application, the petitioner has prayed for quashing the entire criminal proceeding in connection with Balidih P. S. Case No. 6 of 2012 including the order dated 19.03.2012 passed by the learned Judicial Magistrate, Bokaro by which cognizance has been taken for the offence punishable under Sections 323, 341, 504/34 of the Indian Penal Code.;