ARUN KUMAR DUBEY Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mr. Indrajit Sinha, the learned counsel appearing for the petitioners and Mr. Lukesh Kumar, the learned counsel appearing on behalf of O.P.No.2.

(2.) In both the cases common complaint are under challenge wherein allegations are made against the petitioners.

(3.) These petitions have been filed for quashing the judgment dtd. 9/9/2016 passed in Cr.Revision No.281 of 2014 in Cr.M.P. No. 2578 of 2016 and Cr.Revision No.234 of 2014 in Cr.M.P. No. 2249 of 2016 by learned Additional Sessions Judge-V, Dhanbad whereby the criminal revision application preferred by the petitioners challenging the order taking cognizance dtd. 10/9/2014 has been dismissed and also for quashing the entire criminal proceeding arising out of C.P.Case No.1338 of 2014, including the order dtd. 10/9/2014, pending in the court of Judicial Magistrate 1st Class, Dhanbad.