HARINARAYAN Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) These petitions have been heard through Video Conferencing in view of the guidelines of the High Court taking into account the situation arising due to COVID-19 pandemic. None of the parties have complained about any technical snag of audio-video and with their consent this matter has been heard.

(2.) Both the petitions are arising out of the same F.I.R., that is why, both the petitions have been heard together. So far the ground of age of the petitioner is concerned, that is not in consideration so far Cr.M.P.No.3171 of 2018 is concerned.

(3.) These petitions have been filed for quashing the entire criminal proceeding arising out of Ramgarh P.S.Case No.334/2016 (corresponding to G.R.No.1133/2016) including the order taking cognizance dtd. 1/12/2017, passed by Chief Judicial Magistrate, Ramgarh for the offences punishable under Sec. 147, 427, 379, 384, 34 IPC, pending in the same court.