HARSHITA SARAF Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mr. Abhijeet Kumar Singh, learned counsel for the petitioners, Ms. Anushka Sharma, learned counsel for opposite party no.2 and Mr. Rajneesh Vardhan, learned counsel for the State.

(2.) These petitions are arising out of common FIR and that is why both the petitions have been heard together with the consent of the parties.

(3.) These petitions have been filed for quashing the entire criminal prosecution including First Information Report in connection with Dhansar P.S. Case No.132 of 2021 registered under Ss. 406, 420, 379, 467, 468, 469, 471, 504, 506 and 34 of the Indian Penal Code, pending in the court of the learned Judicial Magistrate, 1st Class, Dhanbad.