KRISHNA KUMAR DOKANIA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mr. Umesh Prasad Singh, the learned Senior counsel appearing on behalf of the petitioners, Mr. R.S.Mazumdar, the learned Senior counsel assisted by Mr. Vikash Kumar, the learned vice counsel appearing on behalf of the O.P.No.2 and Mr. Rajneesh Vardhan, the learned counsel appearing on behalf of the respondent State.

(2.) In both the petitions, a common question of fact and law are involved and that is why both the petitions are being heard together with the consent of the parties.

(3.) These petitions have been filed for quashing of the entire criminal proceeding arising in connection with complaint case bearing C.C.No.110/2016 and the order taking cognizance dtd. 5/12/2016 passed Judicial Magistrate, 1st Class, Rajmahal and pending in that learned court in Cr.M.P. No. 2183 of 2017; and for quashing of the entire criminal proceeding arising out of and in connection with complaint case being C.C.No.178 of 2016 presently pending in the court of learned Sub Divisional Judicial Magistrate, Sahibganj as also to quash the order dtd. 22/9/2016 passed by learned Sub Divisional Judicial Magistrate, Sahibganj in Complaint Case being C.C.No.178 of 2016 whereby under sec. 138 of N.I.Act, the concerned court directed to issue summons to the petitioner in Cr.M.P. No. 2190 of 2017.