CHANCHALA KUMARI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mr. Sumeet Gadodia and Mr. Lukesh Kumar, learned counsel for the petitioners, Mr. Md. Azeemuddin, learned counsel for the State and Mr. Ajay Kumar Sah, learned counsel for opposite party no.2.

(2.) In both the cases, same complaint case is the subject matter and that is why both the petitions have been heard together with consent of the parties.

(3.) In Cr.M.P. No.2541 of 2016, the prayer has been made for quashing the order dtd. 3/10/2016 passed by the learned Sessions Judge, Dhanbad in Criminal Revision No.201 of 2016 as well as the order dtd. 28/7/2016 passed by the learned Chief Judicial Magistrate, Dhanbad in C.P. Case No.308 of 2011, whereby, the prayer of the petitioner for discharge has been dismissed, pending in the court of the learned Chief Judicial Magistrate, Dhanbad.