LAWS(JHAR)-2022-4-120

MEGHA KHANDELWAL Vs. STATE OF JHARKHAND

Decided On April 21, 2022
Megha Khandelwal Appellant
V/S
STATE OF JHARKHAND Respondents

JUDGEMENT

(1.) Heard Mr. P.P.N. Roy, learned senior counsel for the petitioners, Mr. Bishambhar Shastri, learned counsel for the State and Mr. Indrajit Sinha, assisted by Mr. Abhijeet Kumar Singh, learned counsel for the O.P. No. 2.

(2.) This petition has been filed for quashing of order dtd. 13/6/2017 passed in Complaint Case No. 103/2016 by learned Sub Divisional Judicial Magistrate, Sadar at Chaibasa whereby cognizance has been taken under Sec. 323, 379, 34 of the Indian Penal Code against the petitioners including entire criminal proceeding in connection with Complaint Case No. 103/2016, pending in the Court of learned Sub Divisional Judicial Magistrate, Sadar at Chaibasa.

(3.) O.P. No. 2 has filed the complaint case alleging therein as under:-