SUNNY KUMAR Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mr. Ajit Kumar, learned senior counsel for the petitioner assisted by Mr. Rahul Kumar, learned counsel for the petitioner, Mr. Prabir Kumar Chatterjee, learned counsel for the State and Mr. Indrajit Sinha, assisted by Mr. Vikash Kumar, learned counsel for the O.P. No. 4.

(2.) This petition has been filed for quashing of entire criminal proceedings including the F.I.R. in connection with Seraikella P.S. Case No. 70 of 2021, pending in the Court of learned Chief Judicial Magistrate, Seraikella-Kharsawan.

(3.) The O.P. No. 4 has filed C.C. Case No. 411/2021 alleging therein that the complainant is a reputed businessmen and owner of Tractors bearing Registration (i) JH22A-4673 and its trolley No. JH22A-9918 and (ii) JH 22A-9756 and its Trolley No. JH22A- 4630 and is also a government registered contractor.