SADHUCHARAN MAHATO Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Learned counsel for the petitioners, learned counsel for the State and learned counsel on behalf of the O.P. No.2 are present.

(2.) This Cr.M.P has been filed for quashing the entire criminal proceeding including the F.I.R. in connection with Boram P.S. Case No. 05/2011 corresponding to G.R. Case No. 1120/2011 for the offence alleged under Sec. 376,313, 323,504,34 of the Indian Penal Code read with Sec. 3,4 of the Dowry Prohibition Act.

(3.) Heard the parties