SUDHIR KUMAR Vs. STATE OF JHARKHAND.

JUDGEMENT

(1.) This petition has been filed for quashing of entire criminal proceeding including order taking cognizance dtd. 29/9/2021 passed in RPF/Ranchi Case No. 120 of 2021, corresponding to R.A. Case No. 1334 of 2021 passed by learned Railway Judicial Magistrate at Ranchi whereby cognizance has been taken under Sec. 153 and 174(C) of Railways Act against the petitioner, pending in that Court.

(2.) Mr. Dhananjay Kr. Pathak, learned counsel for the petitioner submits that by order dtd. 29/9/2021 cognizance has been taken, which is not in accordance with law. He submits that reason has not been disclosed.

(3.) According to him the petitioner is a director and what is his liability, has not been discussed in the cognizance order. He relied on judgment in the case of "Amresh Kumar Dhiraj and Ors. V. State of Jharkhand and Anr. (2020 (1) JLJR 199.