MADHUSUDAN PANDEY Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Though O.P. No. 2 has put his appearance by filing vakalatnama and name of the learned advocate on behalf of O.P. No. 2 is appearing but today on repeated calls nobody appeared on behalf of the O.P. No. 2 accordingly, this matter is being heard on merit.

(2.) Heard Mr. Mahesh Tewari, learned counsel for the petitioners and Mr. S.K. Srivastava, learned counsel for the State.

(3.) This criminal miscellaneous petition has been filed for quashing entire criminal proceeding including order taking cognizance dtd. 8/2/2016 in connection with Jugsalai (Bagbera) P.S. Case No. 282 of 2015, corresponding to G.R. No. 2965 of 2015, pending in the Court of learned Judicial Magistrate, Ist Class, Jamshedpur or its successor court.