KANTI KUMARI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mr. Rishav Kumar, learned counsel for the petitioners, Mr. Sanjay Kumar Srivastava, learned counsel for the State and Mr. Birendra Kumar, learned counsel for opposite party no.2.

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

(3.) These petitions have been filed for quashing of entire criminal proceedings including the order dtd. 11/7/2018 passed in connection with Complaint Case No.1082 of 2018, pending in the court of the learned Judicial Magistrate, Ranchi.