MAHADEV YADAV Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mr. Jitendra S. Singh and Mr. Indrajit Sinha, learned counsel for the petitioners and Mr. Ashutosh Anand assisted by Mr. Binit Chandra, learned counsel for the State.

(2.) In all these cases common questions of law are involved that is why all the cases have been heard together with the consent of the learned counsel for the parties.

(3.) In all these cases prayer has been made for quashing of entire criminal proceeding in connection with Koderma P.s. Case No. 113 of 2020 dtd. 21/7/2020, pending in the Court of learned Judicial Magistrate, Ist Class, Koderma.