PRASHANT PRADHAN Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mr. Anil Kumar Sinha, learned senior counsel assisted by Mr. Bharat Kumar, learned counsel for the petitioner and Mr. Prabir Kumar Chatterjee, learned counsel for the State.

(2.) This petition has been filed for quashing the order taking cognizance dtd. 29/1/2022 passed by the learned Additional Chief Judicial Magistrate, Hazaribag in connection with Korrah P.S. Case No.158 of 2021, G.R. No.253 of 2022, S.T. No.161 of 2022, pending in the court of the learned Additional Sessions Judge-IV, Hazaribag.

(3.) It has been alleged in the FIR that during crime checking at about 14:45 PM, the police official signalled a Fortuner Car to stop, but the driver tied to alight from the car and run away however he was stopped.