ROHIT MISHRA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mr. Shailesh Kumar Singh, learned counsel for the petitioner, Mrs. Vandana Bharti, learned counsel for the State and Mr. Yash Raj Gupta, learned counsel for opposite party no.2.

(2.) This petition has been filed for quashing the entire criminal proceeding arising out of Sitaramdera P.S. Case No. 80/2016, corresponding to G.R. No.1576/2016 including the order dtd. 24/3/2017 whereby cognizance has been taken against the petitioner, pending in the court of the learned Judicial Magistrate, 1st Class, Jamshedpur.

(3.) The opposite party no.2 has lodged FIR alleging therein that on 27/5/2016 he had gone to Hyderabad for some family purpose. On his return dtd. 29/5/2016 when he entered his house he found articles scattered here and there. His almirah was broken and the entire jewellery of his wife stolen. He gave details of the articles which had been found stolen/missing which included laptop, mobile, camera, T.V., cash of Rs.15,000.00 etc.