MANOJ PRASAD Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard the parties.

(2.) Both the learned counsels appearing on behalf of the parties submitted that this petition may be disposed of at the admission stage.

(3.) This criminal writ application has been filed for quashing of order dated 15.2.2010 passed in Complaint Case No. 1004 of 2007 including the orders dated 27.7.2010 and 23.9.2010 by reasons of which, processes under Sections 82 and 83 Cr. P.C. have been issued against the petitioner.