SANTOSH PAL Vs. JWALA PRASAD

JUDGEMENT

(1.) In these three Cr.M.Ps, common F.I.R and cognizance order are under challenge and that is why all these petitions are being heard and disposed of together.

(2.) Heard Mr. Jitendra S. Singh, the learned counsel [in Cr.MP 1893/20 and Cr.MP 1079/18], Mr. Manoj Kumar and Mr. Arvind Prajapati, the learned counsels [in Cr.MP No.1086/18] appearing on behalf of the petitioners, Mrs. Priya Shrestha [in Cr.MP 1086/18], Mr. Rajesh Kumar and Mr. V.S. Sahay, [in Cr.MP 1893/20 and Cr.MP 1079/18] the learned counsels appearing on behalf of the respondent State.

(3.) The petitioners have prayed for quashing the entire criminal proceeding arising out of Daltonganj Town P.S.Case No.382 of 2017, corresponding to G.R.Case No.2536 of 2017 including the order taking cognizance dtd. 15/1/2018, pending in the court of Chief Judicial Magistrate, Palamau at Daltonganj.