CHANDRA BHUSHAN PRASAD SINGH Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mr. Gopal K. Sinha, the learned counsel for the petitioners and Mr. Niranjan Singh, the learned counsel for the O.P.No.2.

(2.) At the outset, Mr. Sinha, the learned counsel appearing for the petitioners submits that petitioner nos. 1 and 2 who were father in law and mother in law respectively have left for their heavenly abode during pendency of this petition. He submits that he will delete the names of petitioner nos.1 and 2 in course of the day.

(3.) This petition has been filed for quashing of entire criminal prosecution in connection with Sadar (Ranchi) P.S.Case No.138/2014 corresponding to G.R.Case No.1928/2014 and order dtd. 9/3/2015, pending in the court of J.M., Ranchi.