KIRAN PANDEY Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mr. A.K. Sahani, learned counsel for the petitioner, Mr. Ashok Kumar, learned counsel for the State and Mr. Yashvardhan, learned counsel for opposite party no.2.

(2.) This petition has been filed for quashing the order dtd. 19/8/2016 passed by the learned Additional Sessions Judge-II, Fast Track Court, Bokaro in Sessions Trial No.290 of 2014 by which the petition filed by the prosecution under Sec. 319 of Cr.P.C. has been allowed, which is now pending in the court of the learned Sessions Judge-II, Fast Track Court, Bokaro.

(3.) On the written report of opposite party no.2, B.S. City P.S. Case No.214 of 2014 dtd. 6/7/2014 was registered under Ss. 498A, 307/34 of the Indian Penal Code and subsequently on 16/7/2014 Sec. 302 of the Indian Penal Code was added.