AMITABH CHOUDHARY Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mr. A.K. Das, learned counsel appearing on behalf of the petitioner.

(2.) Heard Mr. Manoj Kumar along with Mr. Vishwanath Ray, learned counsels appearing on behalf of the Opposite Party-State.

(3.) The petitioner has preferred the present criminal miscellaneous petition under Sec. 482 of the Code of Criminal Procedure for quashing the entire proceedings in connection with Angara P.S. Case No. 23 of 2014 dtd. 11/3/2014 corresponding to G.R. Case No. 1449 of 2014 including the order dtd. 3/9/2014 / 9/5/2014 passed by the learned Judicial Magistrate, Ranchi whereby and whereunder he has been pleased to take cognizance against the petitioner for the offences under Ss. 143 and 188 of the Indian Penal Code and Sec. 126(1)(a) of the Representation of People Act, 1951. The case is said to be pending in the court of learned Judicial Magistrate, 1st Class, Ranchi.