Pradip Kumar Mohanty,J. - (1.) Even after repeated calls, nobody appeared to represent the case of petitioner. From perusal of the order-sheet, it appears that even on earlier occasion i.e. on 29.8.2016, none appeared on behalf of the petitioner
(2.) In this petition filed under Section 482 of the Code of Criminal Procedure, the petitioner has prayed for quashing of the entire criminal proceedings of Katras (Tetulmari) PS Case No. 96 of 1997 (G.R. No. 928 of 1997), including the order dated 1.11.1999 taking cognizance of the offence under Sections 406 and 420 IPC by the learned Chief Judicial Magistrate, Dhanbad.
(3.) On perusal of the materials available on record, it appears that the informant Suresh Ram lodged an FIR being Katras (Tetulmari) PS Case No. 96 of 1997, stating therein that his son namely Shambhu Kumar, who has been residing and studying at Gaya, has came in his house Nichitpur on 1.4.1997. It is further stated that on 3.4.1997 his son along with one Pramod Kumar Paul, who was the resident of Inda Bigha Police Station, Aurangabad came to meet with his son and stayed at night in his house. It is further stated that on 4.4.1997 friend of his son, namely, Pramod Kumar Paul took his Scooter bearing registration no. BR-17A-5362, Chassis no. 06990, Engine No. 070391 on the pretext that he has to go at Muli and he would return within a short span of time but he did not return. It has been further alleged that when the said accused person did not return back then he inquired the matter from the villagers and learnt that earlier also the said named accused succeeded to take one Vespa Scooter in the same way, which belongs to one Munna Rabidas.;