BHARAT LAL AGARWAL Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mr. Ashok Kumar Sinha, learned counsel for the petitioners, Mr. Bishwambhar Shastri, learned counsel for the State and Mr. Amit Kumar, learned counsel for the O.P. No. 2.

(2.) In both the cases common questions of law are involved that is why both the cases have been heard together with the consent of the learned counsel for the parties.

(3.) In both the cases prayer has been made for quashing of entire criminal proceeding including order taking cognizance dtd. 8/6/2017 in connection with Complaint Case No. 1131 of 2017, pending in the Court of learned Judicial Magistrate, Ist Class at Ranchi.