RATI MOHAN SHARMA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) In all these petitions common question of fact and complaint including the cognizance order are the subject matter that is why all these cases have been heard together with consent of the parties.

(2.) The notices have been issued upon the O.P.No.2 by order dtd. 8/10/2020 and the office note suggest that notice have been effected upon the O.P.No.2 however, on repeated call nobody has responded on behalf of the O.P.No.2.

(3.) In all these petitions prayer is made for quashing the order dtd. 3/12/2019 passed by the learned Additional Sessions Judge-VI, cum Special Judge, SC/ST Act, Dhanbad in connection with SC/ST Case No.12 of 2019/ C.P.No.286 of 2019, however, cognizance has been taken under Sec. 3(i)(s) of the SC/ST (Prevention of Atrocities) Act, 1989 and the summoning order is dtd. 20/12/2019, pending in the court of learned Additional Sessions Judge-VI, SC/ST Act, Dhanbad.