MIRRA COBALT PACKAGING, Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) In both the cases common order and complaint (converted into F.I.R. being Sakchi P.S. Case No. 109/2021) are under challenge that is why both the petitions are being heard together with the consent of the parties.

(2.) Heard Mr. Anil Kumar Sinha, learned senior counsel for the petitioners, Mrs. Vandana Bharti and Mr. Veervijay Pradhan, learned counsel for the State and Mr. Anil Kumar, learned counsel for the O.P. No. 2.

(3.) These criminal miscellaneous petitions have been filed for quashing of order dtd. 9/3/2021 passed in connection with Complaint Case No. 521 of 2021 whereby complaint has been sent under Sec. 156(3) Cr.P.C. for institution of F.I.R. and investigation and also for quashing of entire criminal proceeding including F.I.R. in connection with Sakchi P.S. Case No. 109/2021 dtd. 28/5/2021, pending in the Court of learned Chief Judicial Magistrate, Jamshedpur.